Section 72D in The Maharashtra Municipal Corporations Act, 1949
72D. Non-application of provisions of section 72C in certain circumstances. - Nothing in section 72C shall apply to,-
(i)sub-judice matters;(ii)cases referred to Lokayukta or Upa-Lokayukta and other Constitutional institutions, Commissions, etc.;(iii)quasi-judicial matters;(iv)cases related to the Central or other State Governments;(v)cases related to Legislation; and(vi)cases involving major policy decisions.]
