Section 31 — Power to remove difficulties.
The State of Nagaland Act, 1962
(1) If any difficulty arises in giving effect to the provisions of this Act, the President may, by order, do anything not inconsistent with such provisions which appears to him to be necessary or expedient for the purpose of removing the difficulty. (2) Every order made under this section shall be laid before each House of Parliament.Open in Lexace · Ask the AI about this section
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