Section 16(5) in Tamil Nadu Entertainments Tax Act, 1939
(5)Every rule made or 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] [Substituted for the expression 'both Houses of the Legislature' by section 3(2) of the Tamil Nadu Adaptation of Laws Order, 1978.] and if, before the expiry of the session in which it is so placed or the next session,[the Legislative Assembly agrees] [Substituted for the expression 'both Houses agree' by the expression 'both Houses of the Legislature' by section 3(2) of the Tamil Nadu Adaptation of Laws Order, 1978.] in making any modification in any such' rule or notification or [the Legislative Assembly agrees] [Substituted for the expression 'both Houses agree' by the expression 'both Houses of the Legislature' by section 3(2) of the Tamil Nadu Adaptation of Laws Order, 1978.] 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.
