Section 261(5) in The Gujarat Panchayats Act, 1993
(5)If any difficulty arises.(i)in the constitution of the interim village panchayat which succeds it, or(ii)in giving effect to the provisions of this section.the State Government may by order as occasion may require, do notwithstanding anything contained in this Act or in the Municipal Act, anything which appears to it to be necessary to remove the difficulty.
