Section 71(1) in The Goa, Daman And Diu Reorganisation Act, 1987
(1)If any difficulty arises in giving effect to the provisions of this Act, the President may, by order, do anything not inconsistent with such provisions which appears to him to be necessary or expedient for the purpose of removing the difficulty:Provided that no such order shall be made after the expiry of three years from the appointed day.
