Section 3 in The Displaced Persons (Debts Adjustment) Act, 1951
3. Overriding effect of Act, rules and orders.
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 contained in any other law for the time being in force, or in any decree or order of a Court, or in any contract between the parties.
