(1)If any difficulty arises in giving effect to the provisions of this Act, in consequence of the transition to the said provisions from the provisions of the Acts in force immediately before the commencement of this Act, the State Government may by notification make such provisions as appear to it to be necessary or expedient for removing the difficulty.(2)If any difficulty arises in giving effect to the provisions of this Act otherwise than in relation to the transition from the provisions of the Acts in force before the commencement of this Act, the State Government may by notification make such provisions, not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient for removing the difficulty.Notification Housing Department The 13th November, 1981No. S.O. 246/H.A.20/71/S. 2/81. - In exercise of the powers conferred by clause (g) of section 2 of the Haryana Housing Board Act, 1971, and all other powers enabling him in this behalf and in supersession of Haryana Government, notification Nos. 2063-1 H G-77/12317, dated the 20th April, 1977, S.O. 141/H.A.20/71/S.2/78, dated the 20th October, 1978, S.O. 100/H.A.20/71/S.2/79, dated the 10th August, 1979, the Governor of Haryana hereby authorities the persons mentioned in column 2 of the Schedule given below to perform the functions of the competent authority under Chapter VI for the area specified against each in column 3 thereof :-
