Section 165(5) in The Maharashtra Regional and Town Planning Act, 1966
(5)The mention of particular matters in this section shall not affect the general application to the repeal of the provisions aforesaid of section 7 of the Bombay General Clauses Act, 1904 (which relate to the effect of repeal).[ [First Schedule] [This Schedule was added by Maharashtra 47 of 1974, Section 3.] ](See section 159A)Special provisions relating to New Town Development Authority and Special Planning authority
