Section 13 in U.P. Indian Medical Institutions (Acquisition and Miscellaneous Provisions) Act, 1982
13. Provisions of the Act to have overriding effect.
- The provisions of this Act shall have effect, notwithstanding anything inconsistent therewith contained in any other law for the time being in force, or any instrument having effect by virtue of any law other than this Act or any decree or order of any court, tribunal or authority.
