Section 10 in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949
10. Effect of orders inconsistent with other enactments.
- Any order made under section 3, section 4 or section 7 or continued under section 9 shall have effect notwithstanding anything inconsistent therewith contained in any enactment other than this Act or in any instrument having effect by virtue of any enactment other than this Act.
