Section 16(2) in The Tamil Nadu Additional Assessment and Additional Water-Cess Act, 1963
(2)Every rule made under section 14 [* * *] [Words and figures 'and every order made under section 15' were omitted by the Tamil Nadu Act 32 of 19.] shall, as soon as possible after it is made, be placed on the table of [the Legislative Assembly] [Substituted for 'both Houses of the Legislature' by the Tamil Nadu Adaptation of Laws Order, 1987.], and if, before the expiry of the session in which it is so placed or the next session, [the Legislative Assembly agrees] [Substituted for 'both Houses agree' by the Tamil Nadu Adaptation of Laws Order, 1987.] in making any modification in any sub rule [* * *] [Words 'or order' were omitted by the Tamil Nadu Act 32 of 1972.] or [the Legislative Assembly agrees] [Substituted for 'both Houses agree' by the Tamil Nadu Adaptation of Laws Order, 1987.] that the rule [x x x] [Words 'or order' were omitted by the Tamil Nadu Act 32 of 1972.] should not be made, the rule [x x x] [Words 'or order' were omitted by the Tamil Nadu Act 32 of 1972.], shall, thereafter, have effect, only in sir modified form or be of no effect, as the case may be, so however, that an such modification or annulment shall be without prejudice to the validity of anything previously done under that rule [x x x] [Words 'or order' were omitted by the Tamil Nadu Act 32 of 1972.].
