Section 52 in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986
52. Removal of difficulties.
(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, make such provisions not inconsistent with the purposes of this Act, as may appear to it to be necessary or expedient for removing the difficulty :Provided that no such order shall be made after the expiry of two years from the commencement of this Act.(2)Every order published under this section shall, as soon as may be after its publication, be laid before the State Legislature.(3)No order made under sub-section (1) shall be called into question in any court of law on the ground that no difficulty as is referred to in the said subsection existed or was required to be removed.
