Section 8 in Tamil Nadu Indebted Persons (Temporary Relief) Act, 1976
8. Act to override other laws, contracts, etc.
- The provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in the Code of Civil Procedure, 1908 (5 of 1908), or in any other law for the time being in force, or any custom, usage or contract, or decree or order of a Court or other authority.
