Section 317A(3) in The Chhattisgarh Municipal Corporation Act, 1956
(3)Nothing in this section shall be deemed to affect any provision of the Indian Telegraph Act, 1985 (13 of 1885), the Indian Tramways Act, 1886 (II of 1886), the Indian Railways Act, 1890 (9 of 1890), or the Indian Electricity Act, 1910(9 of 1910).
