Section 17 in Telangana Domestic and Industrial Water Grid Pipelines (Acquisition of Right of user in Land) Act, 2015
17.
If any doubt or difficulty arises in giving effect to the provisions of this Act the State Government may, within a period of three years from the commencement of this Act, by order published in the Gazette, make such provision as appears to it to be necessary or expedient for removing the difficulty.
