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State of Odisha - Section

Section 13 in Orissa Land Encroachment Act, 1947

13. Saving of operations of other laws in force.

- Nothing contained in this Act shall be construed as exempting any person unauthorisedly occupying land from liability to be proceeded against under any law for the lime being in force:Provided that if any penalty has been levied from any pen on under section 5 of this Act, no similar penalty shall be levied from him under any other law in respect of such occupation.