Section 21(1) in The Maharashtra Devdasi System (Abolition) Act, 2005
(1)If any difficulty arises is giving effect to the provisions of this Act, the Government may, by order published in the Official Gazette, do anything not inconsistent with the provisions of the Act, which appears to it to be necessary or expedient for the purposes of removing the difficulty:Provided that, no such order shall be made under this sub-section after the expiry of a period of two years from the date of commencement of this Act.
