Section 57 in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
57. Power to remove difficulty.
- If any difficulty arises in giving effect to the provisions of this Act, the Administrator may, by order, do anything not inconsistent with the provisions of this Act, which appear to him to be necessary or expedient for the purpose of removing the difficulty:Provided that no such order shall be made after the expiration of two years from the commencement of this Act.
