Section 9 in Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural Purposes) Act, 2006
9. Act to Override other Laws.
- The provisions of this Act shall have effect notwithstanding anything in consistent therewith contained in any other law for the time being in force, or any custom or usage having the force of law or contract or judgment decree or order of a court or any other authority. Section 10 Power to give directions For the purpose of giving effect to the provisions of this Act it shall be competent for the Government to issue such directions as they may deem fit to any officer, authority or persons subordinate to the Government.
