Section 125 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
125. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order to be published in the Official Gazette make such provisions or give, such directions not inconsistent with the provisions of this Act, as may appear to it to be necessary or expedient for the removal of the difficulty.
