Section 37 in Sikkim Agricultural Land Ceiling and Reforms Act, 1977
37. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of this Act or the rules made there under, the State Government, by order, do anything not inconsistent with such provisions which appears to be necessary or expedient for the purpose of removing the difficulty:[Provided. that no order under this section shall be made by the State Government after the expiration of a period of two years from the commencement of this Act.] [Inserted by Section 18 of the S.A.L.C. & R. (Amd.) Act No. 2 of 1978 (w.e.f. 22.6.78).]
