Section 64 in Uttar Pradesh Rural Housing Board Act, 1983
64. Power to remove difficulties.
(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.(2)Any order made under sub-section (1) may be made so as to be retrospective to any date not earlier than the date of commencement of this Act.(3)No order shall be made under sub-section (1) in relation to any area after the expiry of three years from the date of commencement of this Act.(4)An order made under sub-section (1) shall be laid, as soon as may be, before both the House of State Legislature.(5)No order under sub-section (1) shall be called in question in any court on the ground that no difficulty as is referred to in sub-section (1) existed or required to be removed.
