LexSection 23 — Power to remove difficulties.
The Dadra and Nagar Haveli and Daman and Diu (Merger of Union territories) Act, 2019
(1) If any difficulty arises in giving effect to the provisions of this Act, the President may, by order published in the Official Gazette, make such provisions, not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient for removing the difficulty: Provided that no such order shall be made after the expiry of three years from the appointed day. (2) Every order made under this section shall be laid before each House of Parliament.Open in Lexace · Ask the AI about this section