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[Cites 0, Cited by 3] [Entire Act]

Union of India - Section

Section 222 in The Manipur Municipalities Act,1994.

222. Overriding effect of the Provisions of the Act.-

The provisions of this Act, rules and bye-laws, and orders made and directions issued thereunder shall have effect notwithstanding anything inconsistent therewith contained in any other law for the time, being in force or any instrument having effect by virtue of any such law.