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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Bombay Presidency - Subsection

Section 3(3) in The Bombay land Tenures Abolition (Amendment) Act, 1956

(3)The provisions of the preceding sub-sections shall be in addition to, and not in derogation of, the provisions of any other law for the time being in force under which the amount to be deducted is recoverable.