(1)The State Government may, for the purposes of removing any difficulty, particularly in relation to the transition from the provisions of the enactments repealed by this Code to the provisions of this Code, by a notified order, direct that the provisions of this Code shall during such period as may be specified in the order, have effect subject to such adaptations, whether by way of modification, addition or omission as it may deem necessary or expedient:Provided that no such order shall be made after two years from the date of commencement of this Code.(2)Every order made under sub-section (1) shall be laid before both the Houses of the State Legislature, as soon as may be after it is made.(3)No order made under sub-section (1) shall be called in question in any Court on the ground that no difficulty as is referred to in that sub-section existed or was required to be removed.
