Section 11 in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1980
11. Act to override other laws, contracts, etc.
- The provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in the Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1972 (Tamil Nadu Act 21 of 1972) or in the Code of Civil Procedure, 1908 (Central Act V of 1908), or in any other law for the time being in force, or any custom, usage or contract, or decree or order of a court or other authority.
