Section 19 in The Burmah Shell (Acquisition Of Undertakings In India) Act, 1976
19. Power to remeve difficulties.
If any difficulty arises in giving effect to the provisions of this act, the Central Government may, by order, not inconsistent with the provisions of this Act, remove the difficulty:Provided that no such order shall be made after the expiry of a period of two years from the appointed day.
