Section 14(3) in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
(3)The rights and remedies of the State Government under this Act or any other law for the time being in force, in respect of any breach of or default under the order of the agreement, as the case may be, are without prejudice to the rights and remedies which the State Government may have under the order or the agreement, as the case may be.
