Section 13 in The U.P. Promotion and Protection of Fruit Trees (Regulation of Harmful Establishments and Housing Schemes) Act, 1985
13. Power to remove difficulty.
(1)The State Government, may, for the purpose of removing any difficulty, by order published in the Gazette, direct that the provisions of this Act shall, during such period as may be specified in the order, have effect subject to such adaptations whether by way of modification, addition or commission as it may deem to be necessary or expedient :Provided that no such order shall be made after two years from the commencement of this Act.(2)Every order made under sub-section (1) shall be laid before both Houses of the State Legislature.(3)No order under sub-section (1) shall be called in question in any court on the ground that no difficulty as is referred to in sub-section (1) existed or required to be removed.
