Section 17(3) in The Calcutta Tramways Company (Taking Over Of Management) Act, 1967
(3)Every rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before [* * *] [Words 'each House of omitted by Order No. 1504-L, dated the 31.7.70, published in the Calcutta Gazette, Extraordinary, dated the 31.7.70, Part I, page 1708.] the State Legislature while it is in session for a total period of thirty 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 State Legislature agrees] [Words substituted for the words 'both Houses agree' by Order No. 1504-L, dated the 31.7.70, ibid.] in making any modification in the rule or [the State Legislature agrees] [Words substituted for the words 'both Houses agree' by Order No. 1504-L, dated the 31.7.70, ibid.] that the rule should not be made, the 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 rule.
