Section 10 in The Goa, Daman And Diu (Administration) Act, 1962
10. Power to remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act or in connection with the administration of Goa, Daman and Diu, the Central Government may, by order, make such further provision as appears to it to be necessary or expedient for removing the [difficulty] [For such order see Gazette of India, 1962, Pt. II, Section 3(ii), Extra., pp. 517 and 2396 and Gazette of India, 1966, Pt. II, Section 3(ii), p. 1299.].(2)Any order under sub-section (1) may be made so as to be retrospective to any date not earlier than the appointed day.
