Section 85(4) in The Gujarat Municipalities Act, 1963
(4)If any area beyond the municipality borough is affected by an outbreak of fire or epidemic disease or any other natural calamity and the municipality is satisfied that for protecting life and property in that area it is necessary to take immediate steps to supply to the area any of its services equipment and staff then whether a requisition under subsection (1) has been made or not, it shall be lawful for the municipality to supply to the area free of cost such service, equipment and staff as it may deem fit.
