Section 250 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
250. Withdrawal and modification of powers and orders under this Chapter.
(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.(2)Every order issued by a Council or any authority or officer subordinate to the Council in exercise of any such power as aforesaid shall, on the withdrawal of such powers, cease to be in force in the municipal area, except as respects things done or omitted to be done before such order ceases to be in force.(3)The State Government may by like notification at any time reconfer any such powers on a Council from which they are withdrawn under sub-section (1).
