Section 12 in Andhra Pradesh Dotted Lands (Updation in Re-settlement Register) Act, 2017
12. Power to remove difficulty.
- If any doubt or difficulty arises in giving effect to the provisions of this Act, the Government may, within a period of two (2) years from the date of commencement of this Act, by notification, make such provision as appears to it to be necessary or expedient for removing the difficulty.
