Section 8 in THE TELANGANA DISASTER AND PUBLIC HEALTH EMERGENCY (SPECIAL PROVISIONS) ACT, 2020
8. Power to remove difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order, do anything which appear to them necessary for the purpose of removing such difficulty:Provided that no such order shall be made after the expiry of two years from the date of commencement of this Act.(2)Every order made under sub-section (1) shall be laid before the Legislature of the State.
