Section 250(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)The State Government may by notification in the Official Gazette, at any time, -(a)withdraw all or any of the powers conferred under sections 238 to 249 from any Council;(b)impose any limitations, restrictions or conditions on any Council in respect of the exercise of any such powers; or(c)cancel any order passed by a Council in the exercise of any such power.
