Section 29 in Assam State Acquisition of Lands extent and Belonging to Religious or chartiable Institution of Public Nature Act, 1959
29. Removal of difficulties. - If any difficulty arise in giving effect to any provisions of this Act, the State Government may, as occasion requires, take any action not inconsistent with the provisions of this Act. which may appear necessary for the purpose of removing the difficulty.
Note. - Ref : RRT 149/82/150, dated 22.7.1991- The matter of revoking operation of Section 25-A has been under careful consideration of Government.
