Section 15 in Tamil Nadu Merged States (Laws) Act, 1949
15. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of this Act or of any enactment extended to any merged State by this Act, the [Provincial] [The word 'Provincial' shall stand unmodified - vide the Adaptation of Laws (Amendment) Order, 1950.] Government, as occasion may require, may, by order, do anything which appears to them necessary for the purpose of removing the difficulty.
