Section 40(1) in The International Airports Authority Act, 1971
(1)If any difficulty arises in giving effect to the provisions of this Act, the Central Government may, by general or special 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 the removal of the difficulty:Provided that no such order shall be made after the expiration of one year from the commencement of this Act.
