Section 24(3) in Arunachal Pradesh Land and Ecological Sites (Protection and Management) Act, 2018
(3)Every rule made under this section shall be laid as soon as may be after it is made, before the Arunachal Pradesh Legislative Assembly while it is in session which may modify the rules as deem fit and proper and if modification is carried by the Arunachal Pradesh Legislative Assembly, the rules shall thereafter have effect in such modified form as the case may be. However, any such modification or amendment shall be without prejudice to the validity of anything previously done under that rule.
