Section 5 in Telangana Absorbed Enclaves Act, 1951
5. Removal of difficulties.
- If any difficulty arises in relation to the transition under section 4 from one law or group of laws to another law or group of laws, [or in giving effect to the provisions of section 4A] [Inserted by Act No. 21 of 1964.] the Government of [Hyderabad] [Now the Government of Telangana.] may, by order notified in the [Official Gazette] [Substituted for the word 'Jarida' by the Andhra Pradesh Adaptation of Laws Order, 1957.] make such provision as it considers necessary for the removal of such difficulties.
