Section 251(4) in The Gujarat Panchayats Act, 1993
(4)If any area not comprised within the local limits of a municipal corporation, municipality or panchayat, is affected by and outbreak of fire or epidemic disease or any other natural calamity and a panchayat is satisfied that for protecting life and property in that area, it is necessary to take immediate steps to make available any of its services, equipment and staff for that area, then notwithstanding anything contained in subsection (1) (2) or (3), and 'whether requisition under sub-section (1) has been made or not, it shall be lawful for the panchayat to do so free of cost.
