Section 50(1) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
(1)If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order, published in the Gazette, make such provisions not inconsistent with the provisions of this Act, as may appear to be necessary or expedient for removing the difficulty:Provided that, no order shall be made under this section after the expiry of two years from the date of commencement of this Act.
