Section 73 — Power to remove difficulties.
The Assam Reorganisation (Meghalaya) Act, 1969
(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 both Houses of Parliament as soon as may be after it is made.Open in Lexace · Ask the AI about this section