Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Haryana - Section Section 53 in The Gurugram Metropolitan Development Authority Act, 2017 53. Application of other laws not barred. - The provisions of this Act shall be in addition to and not in derogation of the provisions of any other law for the time being in force.
