Section 11(1) in The Acquired Territories (Merger) Act, 1960
(1)If any difficulty arises in relation to the transition from any corresponding law to any law which by virtue of section 9 shall, as from the appointed day, extend to, or come into force in the acquired territories, the Central Government may by order notified in the Official Gazette, make such provisions as appear to it to be necessary or expedient for removing the difficulty.
