Section 11(1) in Andhra Pradesh Infrastructure (Transparency through Judicial Preview) Act, 2019
(1)If any difficulty arises in giving effect to the provisions of this Act or the rules, regulations, scheme or orders made hereunder, the State Government within two years from the date of enactment of this Act, may by notification in the Official Gazette, make such provision, not inconsistent with the provisions of this Act, as may be necessary or expedient for removing the difficulty.
