Section 22 in Assam Agricultural Land (Regulation of Reclassification and Transfer for Non-Agricultural Purpose) Act, 2015
22. Power to remove difficulties.
- If any difficulty arises in giving effect to any of the provisions of this Act, the Government may, as occasion arise, by an order in the Official Gazette, do anything not inconsistent with the provisions of this Act, which appears to it to be necessary to remove such difficulty.
