Section 64(1) in Uttar Pradesh Rural Housing Board Act, 1983
(1)If any difficulty arises in giving effect to the provisions of this Act, by reason of anything contained in this Act, or any other enactment for the time being in force, the State Government may, as occasion requires, by order direct that this Act shall during such period as may be specified in the order, have effect subject to such adaptations, whether by way of modification, addition or omission, as it may deem to be necessary or expedient.
