Section 23 in The Western Orissa Development Council Act, 2000
23. Power to remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order, not inconsistent with the provisions of this Act, remove the difficulty ;Provided that no such order shall be made after the expiry of the period of two years from the commencement of this Act.(2)Every order made under Sub-section (1) shall be laid before State Legislature.
