Section 118 in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989
118. Power of Government to make certain supplemental orders.
(1)Notwithstanding anything contained in this Act or in any other law for the time being in force, the Government may, by order published in the [Telangana] [Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] Gazette, make such provisions as appear to them to be necessary or expedient:-(a)for bringing the provisions of this Act into effective operation;(b)for making omissions from, additions to and adaptations and modifications of the bye-laws, notifications and orders referred to in clause (a) of sub-section (2) of section 117 for purposes of giving effect to the provisions of this Act;(c)for removing difficulties arising in connection with the transition to the provisions of this Act, including difficulties in the construing of reference to the Corporation of other authorities in any law;(d)for authorising the continued carrying on for the time being by the Board of services and activities carried on by the Corporation; and(e)so far as it appears necessary or expedient in connection with any of the matters aforesaid, for varying the powers of jurisdiction of any authority and empowering other authorities to exercise such jurisdiction as may be specified in such order.(2)The provisions made by any order under sub-section (1) shall, have effect as if enacted in this Act, and any such order may be made so as to be retrospective to any date not earlier than the date of commencement of this Act:Provided that no person shall be deemed to be guilty of an offence by reason of so much of any such order as makes any provisions thereof retrospective to any date before the making thereof.
