Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Entire Act] State of Kerala - Section Section 30 in Kerala Building Tax Act, 1975 30. Removal of difficulties. - If any difficulty arises in giving effects to the provisions of this Act, the Government, as occasion may require, may be order do anything not inconsistent with the provisions of this Act for the purpose of removing the difficulty.
