LexSection 57 — Power to remove difficulties.
The National Housing Bank Act, 1987
If any difficulty arises in giving effect to the provisions of this Act, the Central Government may, by order, not inconsistent with the provisions of this Act, remove the difficulty: Provided that no such order shall be made after the expiry of a period of three years from the commencement of this Act.Open in Lexace · Ask the AI about this section