Section 93 in Kerala Irrigation and Water Conservation Act, 2003
93. Act to override other laws.
(1)Subject to the provisions in sub-section (2), the provisions of this Act shall have effect notwithstanding anything in any other law for the time being in force or in any custom or usage, or in any contract, express or implied, inconsistent with the provisions of this Act.(2)The provisions of this Act shall be in addition to, and not in derogation of the provisions of the Kerala Command Areas Development Act, 1986 (37 of 1986) and Kerala Water Supply and Sewerage Act, 1986 (14 of 1986).
