Section 128 in The States Reorganisation Act, 1956
128. Power to remove difficulties.
- if any difficulty arises in giving effect to the provisions o this Act, the President may by order do anything not inconsistent with such provisions which appears It him to he necessary or expedient for the purpose of removing the [difficulty] [the following are the States Reorganisation (Removal of Difficulties) Orders issued from time to time.]:No. I. - S. R, O. 2174. Gar of Ind., 1956. Extra.. Pt. 11, Section 3, p. 2149.No. 2. - S. R. O. 3179, dated 29-1-1-1956, ibid. p. 2723.No. 3. - S. R. O. 3190. dated 3 1-12-1956, ihid. p. 2773.No. 4 of 1957.- S. R. O. 1(8%), dated 28-3-1957. Gazette of India, 1957, Extra., Pt. 11, Section 3. p. 1237.No. 5 of 1957.- S. R. O. 1538. dated 8-5-1957, Ca/. of Ind., 1957, N. 11, Section 3, page 1040No. 6 of 1957.- S. R. O. 2013, dated 22-15-1957, ibid. p. 1272.No. 7 of 1957. - S. R. O. 189, dated 6-1-1958. Gat, of ltd., 1958, Pt. 11, Section 3, page 128.No. 8.- S. O. 1419. dated 27-6-1959. Gar of Ind.. 1959, Pt. 11, Section 31 ii) page 1449.No. 9 of 1960.- S. O. 1074. dated 27-4-1960, Gar of Ind., 1960, Pt. 11, Section 3 (ii). page 281.No. 10.- S. O. 2638, dated 13-10-1961, Gar of Ind., 1961, Pt. II, Section 3(ii) page 2882.No. I I.- S. O. 417, dated 25-1-1964. Gar of Ind., 1964, Pt. II, Section 36i), page 493.
