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State of Odisha - Section

Section 13 in The Orissa Express Highway Act, 1964

13. Savings.

- Nothing contained in this Act shall-
(a)have effect so as to override ally of the provisions of the National Highways Act, 1956; or
(b)affect the rights of any local authority to make any excavation for the purpose of lying, making, altering, repairing or renewing ally sewer, drain, water-course or other work ; or
(c)affect the rights of any authority under any law for the time being in force to erect any support or make any excavation for the purpose of lying, making, altering, repairing or renewing any main pipe, sluice, weir, electric line, duct, drain or other apparatus in respect of gas, water, electricity, railways, tramways or trolley vehicles ; or
(d)affect the powers of the telegraph authority under the provisions of the Indian Telegraph Act, 1885.