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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Kerala - Subsection

Section 71(1) in Kerala Chitties Act, 1975

(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order notified in the Gazette, do anything not inconsistent with such provisions, which appears to them to be necessary or expedient for the purpose of removing the difficulty.