81A. [ Power to remove difficulties. [Inserted by Act No.15 of 1962.]
(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order in the [Telangana Gazette], make such provisions not inconsistent with the purposes of this Act as appear to them to be necessary or expedient for removing the difficulty.(2)Every order made under sub-section (1) shall be laid on the Table of the Legislature for a period of fourteen days when the Legislature is in session.]
