Section 77 in Uttar Pradesh Muslim Waqfs Act, 1960
77. Removal of difficulties.
(1)The State Government may, for the purpose of removing any difficulties in regard to the implementation of the provisions of sections 70 to 76 of this Act, direct, by order published in the official Gazette, that these provisions shall during such period as may be specified, take effect subject to such adaptations, (whether by way of modification, addition or omission) as it may deem to be expedient or necessary:Provided that no such order shall be made after twenty-four months from the date of the commencement of this Act.(2)No order, made under sub-section (1), shall be questioned in any court of law, on the ground that no difficulty as is referred to in the said sub-section existed or was required to be removed.
