Section 25 in Jammu and Kashmir Specified Wakafs and Specified Wakaf Properties (Management and Regulation) Act, 2004
25. Power to remove the difficulty.
- If any difficulty arises in giving effect to the provisions of the Act, the Government may, by order, give such directions, not inconsistent with the provisions of the Act, as may appear to it to be necessary or expedient for removal of the difficulty:Provided that no such order shall be passed after the expiry of two years from the date of commencement of this Act.
