Section 6 in The Chandernagore (Assimilation Of Laws) Act, 1955
6. Provision for removal of difficulties. -
(1)If any difficulty arises in relation to the transition from any corresponding law to any law which, by virtue of section 3, shall, as from the appointed day, extend to , or come into force in, Chandernagore, the State Government may, by order notified in the Official Gazette, make such provisions as appear to it to be necessary or expedient for removing the difficulty.(2)If any difficulty arises in giving effect to the provisions of this Act (otherwise than in relation to the transition from any corresponding law) or in connection with the administration of Chandernagore as a part of West Bengal, the State Government may, by order in the Official Gazette, make such provisions not inconsistent with the purposes of this Act, as appear to it to be necessary or expedient for removing the difficulty.(3)No power under sub-section (1) or sub-section (2) shall be exercised by the State Government after the expiry of three years from the appointed day.(4)Any order made under sub-section (1) or sub-section (2) may be made so as to be retrospective to any date not earlier than the appointed day.
