Section 26(1) in The Kerala Ground Water (Control and Regulation) Act, 2002
(1)If any difficulty arises in giving effect to the provisions of this Act, the Governments, may by order do anything not inconsistent with the provisions of this Act, which appear to the necessary for the purpose of removing the difficulty.Provided that Government shall not issue any order under this sub section after the expiry of two years from the date of commencement of this Act.
