Section 50(1) in The Maharashtra Metropolitan Region Development Authority Act, 2016
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, as occasion requires, by order, published in the Official Gazette do anything not inconsistent with the objects and purposes of this Act, which appears to it to be necessary or expedient for the purpose of removing the difficulty :Provided that, no such order shall be made after expiry of a period of two years from the date of commencement of this Act.
