Section 14 in Maharashtra Metropolitan Planning Committees Constitution and Functions Act, 1999
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 provisions 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.
