Section 5(2) in The Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987
(2)No order passed by any of the aforesaid officers before the commencement of the Maharashtra Tax Laws (Levy, Amendment and Validation) Act, shall be deemed to be illegal or void or ever to have become illegal or void by reason only of the fact that the said notification was issued after the passing of the said order.] [Section 5 was substituted and shall be deemed always to have been substituted by Maharashtra 32 of 2006, Section 30.]
