Section 4 in The Maharashtra Vexatious Litigation (Prevention) Act, 1971
4. Saving.
- The provisions of this Act shall be in addition to and not in derogation of the provisions of any other law for the time being in force for prevention of vexatious proceedings or other abuse of legal process, or which require consent, sanction or approval in any form of any other authority for the institution or continuance of any proceedings.NotificationsG. IN., L. & J.D., No. CPR. 1468/4990-H-2, dated 5th February, 1972 (M. G., Part IV-B, page 288) - In exercise of the powers conferred by sub-section (3) of section 1 of the Maharashtra Vexatious Litigation (Prevention) Act, 1971 (Maharashtra XLVIII of 1971), the Government of Maharashtra hereby appoints the 1st day of March 1972 as the date on which the said Act shall come into force.
