(1)The State Government may, for the purpose of removing any difficulty by notified order direct that the provision of this Act shall during such period as may be specified in the order, have effect subject to such adaptations whether by way of modification, addition or omission as may deem to be necessary or expedient:Provided that no such order shall be made after December 31, 2002.(2)Every order made under sub-section (1) shall be laid before both the Houses of the State Legislature.(3)No order under sub-section (1) shall be called in question in any court on the ground that no difficulty as is referred to in sub-section (1) existed or required to be removed.
