- If any difficulty arises in giving effect to the provisions of this Act or the rules made thereunder, the State Government may take such steps or issue such orders not inconsistent with this Act as it deems necessary for the removal of the difficulty:Provided that no order shall be passed for the transfer of any land to the State Government for purposes of the hospital in addition to the land which appertains to the buildings, erections and fixtures included in the hospital on the appointed day without the concurrence of the Administrator-General, West Bengal.
