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State of Assam - Section

Section 55 in The Bengal Public Demands Recovery Act, 1913

55. Saving of other Acts.

- The powers given by this Act shall be deemed to be in addition to and not in derogation of any powers conferred by any other Act now in force for the recovery any due, debt or demand to which the provisions of this Act are applicable ; and, except where expressly so provided, no legal remedy shall be affected by this Act.