Section 27 in THE UTTAR PRADESH RECOVERY OF DAMAGES TO PUBLIC AND PRIVATE PROPERTY ACT, 2020
27.
(1)If any difficulty arises in giving effect to the provision of this Act the State Government may by a notified order, make such provisions, not inconsistent with the provisions of this Act as apkear to it to be necessary or expedient for removing the difficulty.(2)No order under sub-section (1) shall be made after the expiration of a period of two year from the commencement of this Act.(3)Every order made under sub-section (1) shall be laid, as soon as may be, before both Houses of the State Legislature and the provisions of sub-section (1) of section 23-A of the Uttar Pradesh General Clauses Act, 1904.(4)Where this Act is silent on any subject of proceeding before tribunal, the provisions of Civil Procedure Code shall apply on the same.
