Section 118(4) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(4)All rules made under this section shall be laid before each House of the State Legislature as soon as may be 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 Official Gazette] [These words were added by Maharashtra 5 of 1961, s. 15.].
