53. Effect of other laws.
(1) Nothing in this Act shall affect the operation of the Slum Areas (Improvement and Clearance) Act, 1956 (6 of 1956).
(2) 10[Save as otherwise provided in sub-section (4) of section 30 or sub-section (8) of section 31 orsub-section (1) of this section], the provisions of this Act and the rules and regulations made thereunder shall have effect notwithstanding anything inconsistent therewith contained in any other law.
1. Subs. by Act 38 of 1984, s. 8, for "magistrate of the first class" (w.e.f. 12-3-1985).
2. Section 49 renumbered as sub-section (1) of that section by Act 56 of 1963, s. 23 (w.e.f. 30-12-1963).
3. Ins. by s. 23, ibid. (w.e.f. 30-12-1963).
4. Subs. by Act 36 of 1996, s. 2, for "Administrator" (w.e.f. 21-12-1996).
5. Subs. by Act 38 of 1984, s. 9, for certain words and figures (w.e.f. 12-3-1985).
6. Section 52 renumbered as sub-section (1) of that section by Act 56 of 1963, s. 23 (w.e.f. 30-12-1963).
7. Ins. by s. 24, ibid. (w.e.f. 30-12-1963).
8. Subs. by Act 36 of 1996, s. 2, for "Union territory of Delhi" (w.e.f. 21-12-1996).
9. Ins. by Act 38 of 1984, s. 10 (w.e.f. 24-2-1986).
10. Subs. by Act 56 of 1963, s. 25, for "Save as aforesaid" (w.e.f. 30-12-1963).
(3) Notwithstanding anything contained in any such other law
(a) when permission for development in respect of any land has been obtained under this Act such development shall not be deemed to be unlawfully undertaken or carried out by reason only of the fact that permission, approval or sanction required under such other law for such development has not been obtained;
(b) when permission for such development has not been obtained under this Act, such development shall not be deemed to be lawfully undertaken or carried out by reason only of the fact that permission, approval or sanction required under such other law for such development has been obtained.
Back
