Section 63 in The Orissa Public Demands Recovery Act, 1962
63. 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 for the time being in force for the recovery of any due, debt or demand to which the provisions of the this Act are applicable; and, save as otherwise expressly provided, no legal remedy shall be affected by this Act.
