(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may, by an order published in the Gazette, amend any of the provisions of this Act for the purpose of removing the difficulty.(2)Subject to the provisions of sub-section (3), any amendment made by an order published under sub-section (1) shall have effect as if enacted in this Act.(3)Every order published under sub-section (1) shall be laid on the table of Madhya Pradesh Legislative Assembly at the session of the said Assembly next following and shall be liable to be modified or rescinded by a resolution of the said Assembly and such order shall, without prejudice to the validity of any thing done thereunder, be deemed to be modified or rescinded accordingly.
