Section 250(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)Every order issued by a Council or any authority or officer subordinate to the Council in exercise of any such power as aforesaid shall, on the withdrawal of such powers, cease to be in force in the municipal area, except as respects things done or omitted to be done before such order ceases to be in force.
