Section 14 in The Maharashtra District Planning Committees (Constitution and Functions) Act, 1998
14. Power to remove difficulties.
- If any difficulty arises in giving effect to any of the provisions of this Act, the State Government may, as occasion arises, by order, do anything, not inconsistent with the objects and purposes of this Act, which appears to it to be necessary for the purpose of removing the difficulty:Provided that, no such order shall be made after the expiry of a period of two years from the date of commencement of this Act.NotificationG.N.P.D. No. JNS. 1099/CR-72/DESK-1444, dated 5th May, 2000 (M.G. Part. 4-B, page 426) - In exercise of the powers conferred by sub-section (2) of section-1 of the Maharashtra District Planning Committees (Constitutions and Functions) (Amendment) Act, 2000 (Maharashtra Act 30 of 2000), the Government of Maharashtra hereby appoints the 5th day of May 2000 to be the date on which the said Act shall come into force.
