- If any difficulty arises in giving effect to the provisions of this Act, the State Government may by an order published in the Official Gazette, do anything not inconsistent with the provisions of this Act which appears to it to be necessary or expedient for the purpose of removing the difficulty],[Schedule A] [This word and letter were substituted for the word 'Schedule' by Bombay 14 of 1951, Section 23.](See Sections 28, 61 [*And 85] [The comma and figures '64' were deleted by Bombay 21 of 1954, Section 3, Second Schedule.]
