Section 35(1) in Champaner-Pavagadh Archaeological Park World Heritage Area Management Authority Act, 2006
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government, may by order published in the Official Gazette, make such provisions not inconsistent with the provisions of this Act as the occasion may require to do anything which appears to be necessary for removing the difficulty:Provided that no such order shall be made under this section after the expiry of two years from the commencement of this Act.
