(1)The State Government may for the purpose Of removing any difficulties, in the area and in matters covered by this Act, by order published in the Official Gazette -(a)direct that this Act shall during such period as may be specified in the order take effect subject to such adaptations whether by way modification, addition or omission consistent with this Act, as it may deem fit to be necessary or expedient, or(b)give such directions as appear to it to be necessary for the removal of such difficulties that may arise in giving effect to the provisions of this Act,(c)make such other temporary provisions for the purpose of removing any such difficulties as it may deem fit to be necessary or expedient:Provided that no such order shall be made after twelve months from the date of the commencement of this Act.
