Section 72 in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
72. Saving of special enactments.
- Nothing in this Act shall affect any other law applicable to the Santal Parganas not repealed, either expressly or by necessary implication, by this Act. When the provisions of any other law are repugnant to, or inconsistent with, foe provisions of this Act, the provisions of this Act shall prevail.
