Section 26 in The Kerala Ground Water (Control and Regulation) Act, 2002
26. Removal of difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the Governments, may by order do anything not inconsistent with the provisions of this Act, which appear to the necessary for the purpose of removing the difficulty.Provided that Government shall not issue any order under this sub section after the expiry of two years from the date of commencement of this Act.(2)Every order issued under sub-section (1) shall be laid, as soon as may be after it is made, before the Legislative Assembly while it is in session for a total period of fourteen days which may be comprised in one session or in two successive session and if before the expiry of the session in which it is no laid or the session immediately following the Legislative Assembly make any modification in the order or decides that the order should not be issued the order shall thereafter have effect only in such modifies form or be of no effect as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that order.
