Section 3(4) in Code of Civil Procedure (Maharashtra Amendment) Act, 2018
(4)in all cases, where an order granting an ad interim relief has been passed under subsection (2) of section 9-A prior to its deletion, such order shall be deemed to be an ad-interim order made under Order XXXIX of the principal Act and the Court shall, at the time of deciding the application in which such an order is made, either confirm or vacate or modify such order.
