Section 22 in Nagaland Forest Products Limited (Acquisition of Shares) Act, 1982
22. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order as occasion requires do anything (not inconsistent with the provisions of the Act) which appears to it to be necessary for the purpose of removing the difficulty :Provided that no such order shall be issued after the expiration of two years from the appointed day.
