Section 12 in The Orissa Express Highway Act, 1964
12. Act to override other laws.
(1)On and after the declaration of a road as an express highway under Clause (a) of Sub-section (1) of Section 3, the provisions corresponding to any of the provisions of this Act, and applicable to such road, shall cease to have effect for so long as such declaration remains in fore.(2)Save as provided in Sub-section (1) the provisions of this Act and the rules and orders made thereunder shall have effect notwithstanding anything to the contrary contained in any other law or any practice, custom or usage having the force of law, for the time being in force.
