Section 91(1) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018
(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order, published in the Government Gazette, make such provisions not inconsistent with the provisions of this Act as may appear to be necessary for removing the difficulty :Provided that no order shall be made under this section after the expiry of two years from the date of the commencement of this Act.
