Section 19 in Bihar Privileged Persons Homestead Tenancy Act, 1947
19. Provision to have effect notwithstanding any other law.
- The Provisions of this Act shall have effect notwithstanding anything contained in aby other law or anything having the force of law; and anything in any such law or anything having the force of law which is inconsistent with any of the provisions of this Act, shall to the extent of inconsistency, be deemed to have been repealed.
