Section 31A in The Andhra Pradesh Prohibition Act, 1995
31A. Power to remove difficulties
(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may make such orders not inconsistent with the provisions of this Act, as appear to them to be necessary or expedient for the purpose 6f removing the difficulty:Provided that no such order shall be made after the expiration of two years from the commencement of this Act.(2)Every order made under this section shall, as soon as may be after it is made, be laid down before the Legislative Assembly of the State.)
