Section 10 in Prevention of Destruction and Damage to Property Ordinance, 2015
10. Saving.
- The provisions of this ordinance shall be in addition to and not in derogation of the provisions of any other law for the time being in force and nothing contained in this ordinance shall exempt any person from any proceeding (whether by way of investigation or other wise) which might apart from this ordinance be instituted or taken against him.
