Section 23 in Tamil Nadu Electricity Supply Undertakings (Acquisition) Act, 1954
23. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the Government may, as occasion may require, do anything which appears to them necessary for the purpose of removing the difficulty.A copy of every order passed under this section shall be laid before [the Legislative Assembly] [Substituted for the words 'each House of the Legislature' by the Tamil Nadu Adaptation of Laws Order, 1987.].
