Section 26 in The Bombay Habitual Offenders Act, 1959.
26. Savings.
Nothing in this Act shall affect the powers of any Competent Authority under any other law for the time being in force to make an order of restriction or detention and any order passed or direction made under this Act in so far as it conflicts with any order made by a Competent Authority under such law shall be deemed to be inoperative while the order under such law remains in force.
