Section 23 in Talcher Thermal Power Station (Acquisition and Transfer) Act, 1994
23. Power to remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order, make such provisions, not effecting the substance of this Act, as appears to it to be necessary or expedient for removing the difficulty.(2)No order under sub-section (1) shall be made after the expiration of the period of two years from the commencement of this Act.(3)Every order made under sub-section (1) shall be laid as soon as may be, before the State Legislature and the provisions of the Orissa General Clauses Act, Orissa Act 1937 shall apply as they apply in respect of rules made by the State Government under any Orissa Act.
