Section 52 in The Mumbai Metropolitan Region Development Authority Act, 1974
52. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions, of this Act, the State Government may as occasion requires, but not later than two years from the date on which the Metropolitan Authority is established, by order, do anything, not inconsistent with the objects and purposes of this Act, which appears to it to be necessary or expedient for the purpose of removing the difficulty.
