Section 11 in Punjab Municipal Infrastructure Development Fund Act, 2011
11. Power to remove difficulties.
- If any difficulty arises in giving effect to any of the provisions of this Act, the State Government may, by an order published in the official Gazette, make such provision, not inconsistent with the provisions of this Act as may appear to be necessary for removing the difficulty:Provided that no such order shall be made under this section after the expiry of a period of a period of two years from the date of commencement of this Act.
