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State of Madhya Pradesh - Section

Section 17 in The M.P. Vidyut Pradaya Upakram (Arjan) Adhiniyam, 1974

17. Effect on other laws and effect of other laws.

(1)The provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in any other law for the time being in force or any instrument having effect by virtue of any law other than this Act or any decree or order of Court, Tribunal or other Authority.
(2)No provisions of the Electricity Act, the Electricity Supply Act, or any other Act for the time being in force and of any rule made under any of those Acts or of any instrument including licence having effect by virtue of any of those Acts or any rules made thereunder, shall, in so far as it is inconsistent with any of the provisions of this Act, have any effect.
(3)Save as otherwise provided in this Act, the provisions of this Act shall he in addition to and not in derogation of, the Electricity Act and the Electricity Supply Act.