Section 41(1) in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
(1)Notwithstanding anything contained in any other law for the time being in force, where the death of, or bodily injury to, any person gives rise to a claim for compensation under this Act and also under any other law in force, the person entitled to compensation may claim such compensation only once either under this Act or under any other law in force.
