Section 89 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
89. Effect of rule, etc. inconsistent with other enactments.
- The provisions of this Act and any rules made thereunder shall have effect notwithstanding anything inconsisting therewith contained in any enactment other than this Act or in any instrument having effect by virtue of any enactment other than this Act.
