Section 37(4) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(4)[ Rules made under this section, shall be laid before [the Legislature of the State] [Sub-section (4) was added, by Bombay 61 of 1958, Section 3 (24).] at the session thereof next following and shall be liable to be modified or rescinded by a resolution [passed by the Legislature] [These words were substituted for the words 'in which both Houses Concur, by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] and such rules shall after notification in the Official Gazette, be deemed to have been modified or rescinded accordingly.]
