Section 50 in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
50. Power of remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order, published in the Gazette, make such provisions not inconsistent with the provisions of this Act, as may appear to be necessary or expedient for removing the difficulty:Provided that, no order shall be made under this section after the expiry of two years from the date of commencement of this Act.(2)Every order made under this section shall, as soon as may be after it is made, be laid before both houses of the state Legislature.
