Section 6 in The Rajasthan Civil Courts Laws (Extension) Act, 1956
6. Power to remove difficulties.
- If any difficulty arises in giving effect in the Abu, Ajmer or Sunel area to the provisions of any of the Rajasthan Ordinances specified in the Schedule, the State Government may, by order notified in the Official Gazette, make such provisions or give such directions as appear to it to be necessary for the removal of the difficulty.
