Section 17 in Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003
17. Power to remove difficulties.
- If any difficulty arises in giving effects to the provisions of this Act, the Government may, by order do anything not inconsistent with such provisions which appear to them necessary for the purpose of removing the difficulty:Provided that no order shall be made under this section after the expiry of five years from the commencement of this Act.
