Section 40 in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012
40. Power of Government to remove difficulties
If any difficulty arises in giving effect to the provisions of the Act, the Government may, by order, make such provisions not inconsistent with the provisions of the 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 commencement of the Act.
