Section 7 in The Rajasthan Cash Jagirs Abolition Act, 1958
7. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of this Act or the rules made there under, the State Government may, as occasion may require, make such orders or give such directions as may appear to it to be necessary for the purposes of removing the difficulty.First Schedule[See Section 2 (a)]Denominations of Grants of Money
