Section 152(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)Notwithstanding anything contained in this Act or in any other law for the time being in force the State Government may by order published in the official Gazette make such provisions as appears to it to be necessary or expedient,-(a)for bringing the provisions of this Act into effective operation;(b)for removing difficulties arising in connection with the transition to the provisions of this Act or giving effect to the provisions of this Act;(c)so far as it appears necessary or expedient in connection with any of the matters aforesaid for varying the powers or jurisdiction of any court or authority and empowering new courts or other authorities to exercise such jurisdiction as may be specified in such order.
