Section 102Y(1) in Karnataka Municipal Corporations Act, 1976
(1)Notwithstanding anything contained in this Chapter or in any other law, the Government may, by notification, published in the official Gazette, make such provision not inconsistent with the provisions of this Act as appears to it to be necessary and expedient,-(a)for making omissions from, additions and to adaptations and modifications of regulations, notifications and orders in their application to the Board;(b)for removing difficulties arising in connection with the transition to the provisions of this Chapter.
