Section 41(1) in Rajasthan State Bus Terminal Development Authority Act, 2015
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by notification in the Official Gazette, make an order, not inconsistent with the provisions of this Act, as may appear to it to be necessary or expedient for the removal of the difficulty:Provided that no such order shall be made after the expiry of two years from the date of commencement of this Act.
