Section 4 in The Pepsu Tenancy and Agricultural Lands Act, 1955
4. Act to override other laws.
- Save as otherwise expressly provided in this Act, the provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in any other law for the time being in force or any instrument having effect by virtue of any such law or any usage, agreement, settlement, grant, sanad or any decree or order of any court or other authority.Chapter-II Reservation of land for personal cultivation
