Section 6 in The Jammu and Kashmir Separation of Judicial and Executive Functions Act, 1966
6. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the Government, in consultation with the High Court, may be order do anything (including the specification of the appropriate Magistrate, whether Judicial or Executive, having jurisdiction under any Central law in force in the State) not inconsistent with such provisions and for the furtherance of the purposes of this Act which appear to it to be necessary or expedient for the purpose of removing the difficulty.
