Section 4 in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
4. Act to override other laws.
- Save as otherwise expressly provided in this Act, the provisions of this Act, and of the rules and orders made thereunder shall have effect notwithstanding anything inconsistent therewith in any other law for the time being in force or any instrument being in effect by virtue of any such law or usage, agreement, settlement, grant, Sanad or any decree or order of any Court or other authority.
