Section 12 in The Punjab Rural Development Act, 1987
12. Power to remove difficulties
- If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order, make such provisions, including any adaptation or modification of any provision of this Act as appears to the State Government to be necessary or expedient for the purpose of removing the difficulty :Provided that no such order shall be made after the expiry of two years from the date of commencement of this Act.
