Section 23 in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012
23. Power to 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 Official Gazette, make such provisions, not inconsistent with the provisions of this Act as may appear to it to be necessary or expedient for the removal of the difficulty.Provided that no such order shall be made after the expiration of 5 (five) years from the commencement of this Act.(2)Every order made under this section shall as soon as may be after it is made, be laid before the State Legislative Assembly.
