Section 17(1) in M.P. Bhumiswami Evam Bataidar Ke Hiton Ka Sanrakshan Adhiniyam, 2016
(1)If any difficulty arises in giving effect in any reason to the provisions of this Act, within the period of two years from the date of commencement of this Act, the State Government may by order notified in Gazette make such provisions or give such directions as appear to it to be necessary for the removal of the difficulty.
