Section 159 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
159. Power to remove difficulties.
- If any difficulty arisesin giving effect to the provisions of this Act, the Government, may,by order in the Andhra Pradesh Gazette, make such provisions, notinconsistent with the purposes or provisions of the Act, as appearto them to be necessary or expedient for removing the difficulty.
