Section 12 in Gujarat Panchayats Laws (Amendment) Act, 1963
(12)Nothing in this section shall affect the operation of the provisions of this Act in respect of a district panchayat constituted under this section in so far as they are not inconsistent with this section.Explanation.- In this section "Proclamation of Emergency" means the Proclamation of Emergency issued under clause (i) of article 362 of the Constitution on the 26th October 1962.".
