Section 12 in The Rajasthan Divisional Commissioner (Office Abolition) Act, 1962
12. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions oi this Act or of any existing law with reference to the modifications made therein, by virtue of the provision of this Act, the State Government may, by order notified in the official Gazette, make such provisions or give such directions as may appear to it to be necessary for the removal of the difficulty.
