Section 277(2) in The Gujarat Panchayats Act, 1993
(2)Nothing in sub-section (1) shall be deemed-(a)to empower the State Government to make any adaptation or modification of any law after the expiration of four years from the commencement of this section, or(b)to prevent the State Legislature or other competent authority from repealing or amending any law adapted or modified by the State Government under this section.Explanation. - The expression "law in force" in this section shall include a law passed or made by the State Legislature or other competent authority in the State before the commencement of this section and not previously repealed, notwithstanding that it or parts of it may not be then in operation either in all, or any particular areas in the State.
