Section 8(1) in Cyberabad (Metropolitan Area) Police Act, 2004
(1)If any difficulty arises in giving the effect to the provisions of this Act, the Government may, by notification in the [Telangana] [Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] Gazette do anything not inconsistent with such provisions which appear to them to be expedient or necessary for the purpose of removing the difficulty.
