The Goa, Daman and Diu Mining Concessions (Abolition and Declaration as Mining Leases) Act, 1987

21. Power to remove difficulties.-

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 two years from the date of assent.