Section 25 in Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968
25. Act to over-ride other Laws.
- The provision of this Act and of the rules and orders made thereunder shall have effect notwithstanding anything inconsistent therewith contained in the State Land Acquisition Act, 1990, or and other law for the time being in force or in any instrument having effect by virtue of any such law.[26. Omitted] [Amendments made in J & K Public Security Act, 2003 having been incorporated in that Act, hence section 26 of this Act, omitted.].
