- If any difficulty arises in giving effect to the provisions of this Act, the State Government may, as occasions may require, by order, do anything which appears to them necessary, for the purpose of removing the difficulty. .Validation - Notwithstanding anything contained in the principal Act, any person authorised on or after the 25th October, 1988 under Section 52 of the said Act as it stood prior to the commencement of this Act to exercise the powers and perform the duties of the Board beyond the statutory limit of six months as provided in that section shall, for all intents and purposes, be deemed to have been validly authorised under that section and any action taken or things done by any such person, under the belief or purported belief that he was validly authorised for that purpose, shall be deemed to have been validly taken or done, as If Section 52 of the principal Act as amended by this Act were in force at all material points of time when any such authorisation was made, and accordingly no suit or other legal proceeding shall be instituted, maintained or continued in any Court or tribunal or before other authority merely on the ground that any such authorisation was not in accordance with Section 52 of the principal Act.
