Section 159 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
159. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the Government, may, by order in the [Telangana] [Substituted by G.O.Ms.No.37, Revenue (Endowment) Department, dated 01.11.2014.] Gazette make such provisions, not inconsistent with the purposes or provisions of this Act, as appear to them to be necessary or expedient removing the difficulty.
