Section 21 in Uttarakhand Ground Water (Regulation and Control of Development and Management) Act, 2016
21. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the Government may, as occasion arises, by order, do anything, which appears to it, to be necessary or expedient to remove the difficulty:Provided that no such order shall be made after the expiry of the period of two years from the date of commencement of this Act.
