Section 13 in Andhra Pradesh Infrastructure (Transparency through Judicial Preview) Act, 2019
13. Act to override other State Laws.
(1)If any provision contained in this State Act is repugnant to any provision contained in the Central Act, the provision contained in the Central Act shall prevail and the provision contained in this State Act shall to that extent of repugnancy, be void.(2)The provisions of this Act are not derogatory to other enactments in force in State of Andhra Pradesh, but are supplementary to such enactments. If any provision of this Act is repugnant to the provisions of any State enactments, the provision of this Act will prevail.(3)From the date of commencement of this Act, the Government/Local Authority shall furnish the tender documents as specified for Judicial Preview. They shall also prepare and provide a list of experts required for the purpose (s) of Judicial Preview, from time to time.(4)The Government/Local Authority, shall assist the Judicial Preview in placing the documents in public domain and shall provide assistance to the Hon'ble Judge for quick and transparent disposal as envisaged in the Act.(5)The entire exercise for each tender shall be completed within 15 days.
