Section 40(2) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(2)Such rules shall be subject to [the approval both of the State Legislative Assembly and of the State Legislative Council] [The words 'the approval both of the Provincial Legislative Assembly and of the Provincial Legislative Council' were substituted for the words 'the approval of the Provincial Legislative Assembly' by section 2(i) of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1950 (Tamil Nadu Act I of 1950).].Deposit and Apportionment of Compensation
