Section 9 in The Punjab Courts Laws (Extension) Act, 1957
9. Power to remove difficulties.
- If any difficulty arises in giving effect in the transferred territories to the provisions of the Act, Order, Rule and Order or Law and regulation extended by section 4, the State Government, may in consultation with the High Court, by order notified in the Official Gazette, make such provisions or give such directions as appear to it to be necessary or expedient for the removal of the difficulty.
