Section 215(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)In any local area to which the provisions aforesaid apply, the provisions of the Bombay Public Conveyances Act, 1920, in relation to public cart stands shall cease to apply to such local area; except as respects things done or omitted to be done before such cesser of operation of the Bombay Public Conveyances Act, 1920, and, the provisions of section 7 of the Bombay General Clauses Act, 1904 shall apply upon such cesser as if the Bombay Public Conveyances Act, 1920, had then been repealed by a Maharashtra Act.
