Section 4 in The Maharashtra Commissioners of Divisions Act, 1958
4. Repeal of Bombay XXVIII of 1950 and C.P. and Berar Act LXI of 1948.
(1)On the commencement of this Act, the Bombay Commissioners, (Abolition of Office) Act, 1950 and the Central Provisions and Berar Commissioners (Construction of References) Act, 1948, shall be repealed.(2)The repeal referred to in sub-section (1) shall not affect-(a)any legal proceedings to which the State Government or any officer or authority (other than the Divisional Officer or Director of Local Authorities) is a party; and any such proceedings shall subject to the provisions of any law for the time being in force, be continued and disposed of as if this Act had not been passed;(b)any powers or duties, other than those conferred or imposed by or under the provisions of this Act on the Commissioner, which immediately before the commencement of this Act may have been conferred or imposed by the State Government or any officer or authority other than a Divisional Officer or a Director of Local Authorities or which were exercisable or discharged by the state Government; or(c)any appointment, notification, order, such rule, regulation, bye-law, form, instrument or document made, prescribed, issued or executed or deemed to have been made, prescribed, issued or executed by the State Government or by any officer or authority under or with reference to the provisions of any existing law and any such appointment, notification, order, rule, regulation, bye-law, form, instrument or document shall be valid and continue in operation unless and until it is superseded or modified by a competent authority.
