Section 19 in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981
19. Saving.
- The provision of this Act, shall be in addition to the provisions of any other enactment or any rule of law under which any remedy by way of appeal, revision, review or in any other matter is available to a person making a complaint under this Act, in respect of any action, and nothing in this Act, shall limit or effect the right of such person to avail of such remedy.
