Section 70(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)Any order issued under sub-section (1) shall cease, to operate in the event of the State Government refusing to sanction the scheme, or in the event of the withdrawal of the scheme under section 87 or in the event of the coming into force of the final scheme or in the event of the declaration lapsing under sub-section (2) of section 61.
