Section 3N in Tamil Nadu District Municipalities Act, 1920
3N. Chapter to override other laws.
(1)The provisions of this Chapter shall have effect notwithstanding anything inconsistent therewith contained in this Act or any other law.(2)Save as otherwise provided in sub-section (1), the provisions of this Chapter shall be, in addition to, and not in derogation of, any other provisions of this Act.[Chapter 1-B] [Chapter 1-B (Section 3-O to 3-CC) was inserted by Tamil Nadu District Municipalities (Amendment) Act, 2006 (Tamil Nadu 18 of 2006)] Town Panchayats
