LexSection 222 — Overriding effect of the provisions of the Act.
The Manipur Municipalities Act, 1994
The provisions of this Act, rules and bye-laws, and orders made and directions issued thereunder 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.Open in Lexace · Ask the AI about this section