Section 6 in Tamil Nadu Duty on Transfers of Property (in Municipal Areas) Act, 2009
6. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order, published in the Tamil Nadu Government Gazette, make such provisions not inconsistent with the provisions of this Act, as appear to them to be necessary or expedient for removing the difficulty:Provided that no such order shall be made after the expiry of a period of two years from the date of commencement of this Act.
