Section 117 in The Gujarat Maritime Board Act, 1981
117. Power to remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, particularly in relation to the transition from the enactment repealed by this Act to the provisions of this Act the State Government may by general or special order, do anything not inconsistent with such provisions which appears to it to be necessary or expediednt for the purpose of removing the difficulty:Provided that no such order shall be made in respect of a minor port after the expiry of a period of two years from the appointed day.(2)Every order made under sub-section (1) shall as soon as may be after it is made, be laid before the State Legislature.
