Section 118(1) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(1)Notwithstanding anything contained in this Act or in any other law for the time being in force , the Government may, by order published in the Andhra Pradesh gazette, make such provisions as appear to them to be necessary or expedient -(a)For bringing the provisions of this Act into effective operation;(b)For making omissions from, additions to and adaptations and modification of the bye-laws, notifications and orders referred to in clause (a) of subsection (2) of section 117, for purposes of giving effect to the provisions of this Act;(c)For removing difficulties arising in connection with the transition to the provisions of this Act, including difficulties in the construing of reference to the Corporation or other authorities in any law;(d)For authorizing the continued carrying on for the time being by the Board or services and activities carried on by the Corporation;(e)So far as appears necessary or expedient in connection with any of the matters aforesaid, for varying the powers of jurisdiction of any authority and empowering other authorities to exercise such jurisdiction as may be specified in such order.
