Section 61 in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
61. Removal of difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the State Government may as occasion arises, by order do anything, not inconsistent with such provisions, which appears to it to be necessary or expedient for the purposes of removing the difficulty:Provided that, no order be made under this section after the expiry of two years from the appointed day.NotificationsG. N. U. D. D. No. MRD. 1089/1501/CR-317/98/UD-10, dated 21st June, 2000 (M.G. Part IV-B, page 765) - Whereas in exercise of the powers conferred sub-section (2) of section 3 of the Maharashtra Truck Terminal (Regulation of Location) Act, 1995 (Maharashtra XXXI of 1997), the Government of Maharashtra has published the Government Notification, Urban Development Department No. MRD. 1098/1501 C.R, 317/98/ UD-10 dated 23rd September 1999 in the Maharashtra Government Gazette, Extraordinary, Part IV-Bombay, dated 23rd September 1999, at pages 1141-1142 and also in the daily newspapers Navakal and Lokmat dated 19th October 1999, its intention to issue a Notification to declare the area, more particularly specified in the schedule appended thereto, to be the control area for the purpose of the said Act, and invited objections and suggestions to such intended declaration;And whereas the Government of Maharashtra has not received any objections and suggestions in this behalf.Now, therefore, in exercise of the powers conferred under sub-section (1) of section 3 of the Maharashtra Truck Terminal (Regulation of Location) Act 1995 (Maharashtra XXXI of 1997), the Government of Maharashtra hereby, declares the area, described in the schedule appended hereto, be the control area for the purposes of the said Act.
