Section 41 in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
41. Removal of difficulties.
(1)If any difficulty arises in giving effect to any provisions of the Act, the Executive Committee may by an order published in the Tripura Gazette, as the occasion may require, do any thing which appear to it be necessary to remove difficulty.(2)Every order made under sub-section (1) shall be laid before the Council in the following Session.(3)[ No such order shall be made after expiry of two years from the date of completion of first election.] [Substituted by the 3rd Amendment Act, 2005.]
