Section 52 in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013
52. Power to Remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order published in the Official Gazette make such provisions not inconsistent with the provisions of this Act as may appear to be necessary for removing the difficulty :Provided that no order shall be made under this section after the expiry of a period of two (2) years from the commencement of this Act, shall be laid, as soon as may be after it is made, before the House of State Legislature.(2)Every order made under this section shall, as soon as may be after it is made, be laid before the Legislature of the State.
