Section 24 in The Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997
24. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the Government may by order published in the Tamil Nadu Government Gazette make such provisions not inconsistent with the previsions of this Act as appear to them to be necessary or expedient for the purpose of removing the difficulty:Provided that no such order shall be made after the expiry of two years from the date of the commencements of this Act.
