274. Extension of provisions of the Municipal laws or of the rules thereunder.
(1)The Government may, whether at the request of the Panchayat or otherwise, by notification in the Gazette, declare that any of the provisions of the law relating to Municipalities in the state in force for the time being or of any rules made there under, shall be extended to, and be in force, in a Panchayat area or any specified place therein.(2)The provisions so notified shall be construed with such alterations not affecting the substance as may be necessary or proper for the purpose of adapting them to the Panchayat area or any specified place therein.
