Section 272(1) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(1)If any difficulty arises in giving effect to the provisions of this Act, or, by reason of anything contained in this Act, to any other enactment for the time being in force, the State Government may, as occasion requires, [by notified order direct that this Act, shall have effect] [Substituted by U.P. Act No. 9 of 1994.], subject to such adaptations, whether by way of modification, addition or omission, as it may deem to be necessary and expedient.
