Section 116(6) in Karnataka Panchayat Raj Act, 1993
(6)If any difficulty arises,-(i)in the constitution of the interim Grama Panchayat or the new Grama Panchayat which succeeds it, or(ii)in giving effect to the provisions of section 115 and this section, the Government may, by order not inconsistent with the provisions of this Act, remove the difficulty.
