Section 91 in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018
91. Power to remove difficulties.
(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.(2)Every order made under this section shall be laid, as soon as may be after it is made, before both House of State Legislature.
