Section 27(1) in Madhya Pradesh Jal Viniyaman Adhiniyam, 2013
(1)Notwithstanding anything contained in this Act, the powers, rights and functions laid down in the Madhya Pradesh Irrigation Act, 1931 (No. 3 of 1931), the Madhya Pradesh Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 1999 (No. 23 of 1999), the Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of 1956), the Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961), the Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993(No. 1 of 1994), and in any other law for the time being in force, or rules framed thereunder shall remain unaffected and shall continue to be in force.
