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State of Jammu-Kashmir - Section

Section 427 in Jammu and Kashmir Municipal Corporation Act, 2000

427. Power to remove difficulties.

- If any difficulty arises in giving effect to the provisions of this Act or by reasons of anything contained in this Act to any other enactment for the time being in force, the Government may, as occasion requires, by order direct that this Act shall during such period as may be specified in the order but not extending beyond the expiry of two years from the commencement orders have effect subject to such adaptations whether by way of modification, addition or omissions as it may deem to be necessary and expedient.