Section 46(1) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
(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 corresponding provisions of the Act, which was in force immediately before the commencement of this Act, the Government may by order in the Official Gazette, issue such orders or instructions as appear to them to be necessary or expedient for removing the difficulty.
