Section 12 in Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978
12. Power to remove difficulties
If any difficulty arises in giving effect to the provisions of this Act, the Government may by general or special order published in the official Gazette, make such provisions not inconsistent with the provisions of this Act as appear to them to be necessary or expedient for the purpose of removing the difficulty:Provided that no such order shall be made after the expiration of two years form the commencement of this Act.
