LexSection 21 — Power to remove difficulties.
The Calcutta Metro Railway (Operation and Maintenance) Temporary Provisions Act, 1985
If any difficulty arises in giving effect to the provisions of this Act, the Central Government may, by order, do anything not inconsistent with such provisions which appears to it to be necessary or expedient for the purpose of removing the difficulty: Provided that no such order shall be made after the expiry of a period of two years from the commencement of this Act.Open in Lexace · Ask the AI about this section