Section 9 in Tamil Nadu Indebted Persons (Temporary Relief) Act, 1975
9. 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 (Central Act V of 1908) or in any other law for the time being in force, or any custom, usage or contract, or decree or order of Court or other authority.
