Section 12(1) in The Tamil Nadu (Added Territory) Extension of Laws Act, 1961
(1)If any difficulty arises in giving effect to the provisions of this Act or of any [Tamil Nadu law] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] as extended to the added territory by this Act, the State Government as occasion may require, may, by order, do anything which appears to them necessary for the purpose of removing the difficulty.
