Section 29 in The Maintenance And Welfare Of Parents And Senior Citizens Act, 2007
29. Power to remove difficulties.
If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order published in the Official Gazette, make such provisions not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient for removing the difficulty:Provided that no such order shall be made after the expiry of a period of two years from the date of the commencement of this Act.
