Section 348(d) in Chennai City Municipal Corporation Act, 1919
(d)[ Every rule made under this Act other than that made under sub-section (3) of section 347 and [every notification issued under sub-section (2) of section 5-A, sub-section (2) of section 6-H or under any other provisions of this Act] [Added by section 84(ii) of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).] shall, as soon as possible after it is made or issued, be placed on the table of [the Legislative Assembly agree] [Substituted by the Tamil Nadu Adaptation of Laws Order, 1987.], and if, before the expiry of the session in which it is so placed or the next session, [the Legislative Assembly agrees] [Substituted by the Tamil Nadu Adaptation of Laws Order, 1987.] in making any modification in any such rule or notification or [the Legislative Assembly agrees] [Substituted by the Tamil Nadu Adaptation of Laws Order, 1987.] that the rule or notification should not be made or issued, the rule or notification 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 rule or notification.]
