Section 4(2) in The Hyderabad (Abolition of Cash Grants) Act, 1952
(2)[ All rules made by the State Government under this Act shall be laid before each House of 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 so laid or the session immediately following and may publish in the Official Gazette.] [Sub-section (2) was inserted by Maharashtra Act No. 18 of 1961, Section 5(3).]
