Section 57 in Telangana Urban Areas (Development) Act, 1975
57. Effect of other laws.
(1)Nothing in this Act shall affect the operation of the [Telangana] [Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Slum Improvement (Acquisition of Land) Act, 1956.(2)Save as otherwise provided in sub-section (6) of section 42 or sub-section (7) of section 43 or sub-section (1) of this section, the provisions of this Act and the rules and regulations made thereunder shall have effect, notwithstanding anything inconsistent therewith contained in any other law.(3)Notwithstanding anything in any other law-(a)when permission for development in respect of any land has been obtained under this Act, such development shall not be deemed to be unlawfully under taken or carried out by reason only of the fact that permission, approval or sanction required under such other law for such development has not been obtained;(b)when permission for such development has not been obtained under this Act, such development shall not be deemed to be lawfully undertaken or carried out by reason only of the fact that permission, approval or sanction required under such other law for such development has been obtained.
