Section 21 in The U.P. District Planning Committee Act, 1999
21. Power to remove difficulties. -
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by a notified order, make such provisions not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient for removing the difficulty.(2)No order under sub-Section ion (1) shall be made after the expiry of the period of two years from the dated of the commencement of this Act.(3)Every order made under sub-Section ion (1) shall, as soon as may be after it is made, be laid before both Houses of the State Legislature and the provisions of sub-Section ion (1) of Section ion 23-A of the Uttar Pradesh General Clauses Act, 1904 shall apply as they apply in respect of rules made by the State Government under any Uttar Pradesh Act.
