Section 24(3) in The Gujarat Municipal Finance Board Act, 1979
(3)Without prejudice to other provisions of this Act and notwithstanding anything contained in any other law for the time being in force under which any local authority is constituted, the State Government may give to any local authority such directions as in its opinion are necessary or expedient for enabling the Board to discharge its duties and perform its functions under this Act and thereupon it shall be the duty of the local authority to comply with such directions.
