Section 90 in Assam Urban Water Supply and Sewerage Board Act, 1985
90. Effect of other laws.
- Save as otherwise provided in this Act, the provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in it, any other law for the time being in force or any custom, usage or contract or decree or order of a court or other authority, and the provisions which do not suffer from any such inconsistency shall be in addition to and not in derogation of any other law for the time being in force.
