Section 36(1) in Sri Malai Mahadeswaraswamy Kshethra Development Authority Act, 2013
(1)If any difficulty arises in giving effect to the provisions of this Act, in consequences of the transition to the said provisions from the provisions of the Acts in force immediately before the commencement of this Act, the State Government may by notification, make such provisions as appear to it to be necessary or expedient for removing the difficulty.
