Section 64 in Bihar and Orissa Public Demands Recovery Act, 1914
64. Saving of other Acts.
- The powers given by this Act shall be deemed to be in addition to, and not in derogation from, any powers conferred by any other Act now in force for the recovery of any due, debt or demand to which the provisions of this Act are applicable; and, except where expressly so provided. No legal remedy shall be affected by this Act.
