Section 21 in Karnataka Ground Water (Regulation for Protection of Sources of Drinking Water) Act, 1999
21. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the Government may, as occasion arises, by order, do anything, which appears to it to be necessary or expedient to remove the difficulty:Provided that no such order shall made after the expiry of the period of two years from the date of commencement of this Act.
