Section 55 in The Delhi Urban Shelter Improvement Board Act, 2010
55. Power to remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the 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 two years from the commencement of this Act.(2)Every order made under sub-section (1) of this section shall be laid, is soon as may be after it is made, before the Legislative Assembly of Delhi.
