Section 20A(2) in The Gujarat Tax on Luxuries (Hotels and Lodging Houses) Act, 1977
(2)Every notification issued under sub-section (1) shall be aid for not less than thirty days before the State Legislature as soon as possible after it is issued and shall be subject to rescission by the State Legislature or to such modification as the State Legislature may make, during the session in which it is so laid or the session immediately following.
