Section 4A(5) in Tamil Nadu District Municipalities Act, 1920
(5)(a)If any difficulty arises in giving effect to the provisions of this section, the [Governor] [Substituted for the words 'State Government' by the tamil nadu District Municipalities (Amendment) Act 1994 (Tamil Nadu Act 25 of 1994)] may, as occasion may arise, by order, do anything which appears to them necessary for the purpose of removing the difficulty.(b)All orders issued under clause (a) shall, as soon as possible after they are made, be placed on the table of [the Legislative Assembly] [Substituted for the words 'both Houses of the Legislature' by Tamil Nadu Adaptation of Laws and Order 1987] and shall be subject to such modifications by way of amendments or repeal as the Legislature may make either in the same session or in the next session.]
