Section 82(4) in The Bombay Tenancy and Agricultural Lands Act, 1948
(4)[ All rules made under this section shall be laid before the State Legislature as soon as may be after they are made and shall be subject to such modifications as the State Legislature may make during the session in which they are also laid or the session immediately following.] [This sub-section inserted by Gujarat 16 of 1960, section 23(2).]
