LexSection 12 — Powers of courts and other authorities for purposes of facilitating the application of laws.
The Dadra and Nagar Haveli Act, 1961
For the purpose of facilitating the application of any law in Dadra and Nagar Haveli, any court or other authority may construe any such law with such alterations not affecting the substance, as may be necessary or proper to adapt it to the matter before the court or other authority.Open in Lexace · Ask the AI about this section