Section 117 in Tamil Nadu Maritime Board Act, 1995
117. Power to remove difficulties.
(1)If any difficulty raised in giving effect to the provisions of this Act, the Government may, by general or special order, not inconsistent with the provisions of this Act, do anything which appears to them to be necessary or expedient for the purpose of removing the difficulty:Provided that no such order shall be made in respect of a port after the expiry of a period of two years from the appointed day.(2)Every order made under sub-section (1) shall, as soon as may be after it is made, be laid before the Legislative Assembly.
