Section 10(1) in Kerala Public Ways (Restriction of Assemblies and Processions) Act, 2011
(1)If any difficulty arises-in giving effect to the provisions of this Act; Government may by order do anything not inconsistent with the provisions of this Act which appears to them necessary for the purpose of removing the difficulty:Provided that no such order shall be made after the expiration of two years from the date of commencement of this Act.
