Section 19 in Arunachal Pradesh District Planning Committees (Constitution, Powers and Functions) Act, 2011
19. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the State Government may, as occasion may require, by order, do anything not inconsistent with the provisions of this Act or the rules and regulations made thereunder which appears to them necessary for the purpose of removing the doubt or difficulty.Provided that no order shall be issued under this section after the expiry of a period of Three years from the date of commencement of this Act.
