Section 27 in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953
27. Transitionary provisions.
- The State Government may for the purpose of removing any difficulties in relation to the transition from the provisions of the said Act to this Act, by order published in the official Gazette-(a)direct that this Act shall during such periods as may be specified in the order take effect subject to such adoptions whether by way of modification, addition or omission as it may deem fit to be necessary or expedient; and(b)make such other temporary provision for the purpose of removing any such difficulty as it may deem fit to be necessary or expedient:Provided that no such order shall be made after twelve months from the commencement of this Act.
