Section 304(2) in Tamil Nadu District Municipalities Act, 1920
(2)Every rule made under sub-section (2) of section 77-A or under section 303 and every notification issued under this Act shall, as soon as possible after it is made or issued, be placed on the table of the [Legislative Assembly], and if, before the expiry of the session in which it is so placed [the Legislative Assembly agrees] [Substituted by the Tamil Nadu Adaptation of Laws and 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 and 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.]
