LexSection 4 — Provision for removal of difficulties.
The West Godavari District (Assimilation of Laws on Federal Subjects) Act, 1949
If any difficulty arises in relation to the transition from the laws mentioned in sub-section (2) of section 3 to the laws mentioned in sub-section (1) thereof, the Central Government may, by order notified in the Official Gazette, make such provision as it considers necessary for the removal of such difficulty.Open in Lexace · Ask the AI about this section