Section 82(4) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(4)[ All rules made under this section shall be laid for not less than thirty days before each House of the State Legislature as soon as possible after they are made and shall be subject to such modifications as the State Legislature may make during the session in which they are so laid or the session immediately following and publish in the Official Gazette.] [Sub-section (4) was inserted by Maharashtra 9 of 1961, Section 28.]
