Section 9 in Tamil Nadu Estates Land (Reduction of Rent) Act, 1947
9. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the [State] [Substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government may, as occasion may require, by order, do anything which appears to them necessary for the purpose of removing the difficulty.
