Section 81A in Andhra Pradesh Housing Board Act, 1956
81A. Power to remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order in the Andhra Pradesh Gazette, make such provisions not inconsistent with the purposes of this Act as appear to them to be necessary or expedient for removing the difficulty.(2)Every order made under sub-section (1) shall be laid on the Table of the Legislative assembly for a period of fourteen days when the Assembly is in session.
