Section 24 in Kerala Preservation of Trees Act, 1986
24. Laying of notifications and rules before Legislative Assembly.
- Every notification issued under sub-section (1) of section 5 and every rule made under section 23 shall be laid, as soon as may be after it issued or made, before the Legislative Assembly while it is in session for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if before the expiry of the session in which it is so laid or the session immediately following, the , Legislative Assembly makes any modification in the notification or rule or decides that the notification or rule should not be issued or made, the notification or rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that notification or rule.
