Section 36(1) in Chalukya's Heritage Area Management Authority Act, 2017
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may by order published in the Official Gazette, as the occasion may require do anything not inconsistent with the provisions of this Act which appears to it to be necessary to remove the difficulty:Provided that no Order shall be made under this section after expiry of two years from the date of commencement of this Act.
