Section 5D in Karnataka Slum Areas (Development) Act, 1973
5D. The Karnataka Municipal Corporation Act, 1976 and other laws not affected.-
Nothing in this Chapter shall be deemed to affect the operation of the Karnataka Municipal Corporations Act, 1976 or the Karnataka Municipalities Act, 1964 or any other law or the rules made thereunder and the provisions of this Chapter shall be in addition to and not in derogation of the provisions of said Acts, laws and the rules.
