Section 580(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)If any difficulty arises in giving effect to the provisions of this Act or, by reason of anything contained in this Act or any other enactment for the time being in force, the State Government may, as occasion requires, by a notified order, direct that this Act shall have effect subject to such adaptations, whether by way of modification, addition or omission, as it may deem to be necessary and expedient.
