Section 26 in The Gujarat Education Cess Act, 1962
26. Savings as to application of relevant Code.
- Nothing in this Act shall, in any way be deemed to affect the application of any of the provisions of the relevant Code and the rules and orders made thereunder to lands to which this Act applies and to the rights and obligations of persons in respect of such lands, insofar as the said provisions are not in any way inconsistent with the express provisions of this Act.
