Section 304 in Tamil Nadu District Municipalities Act, 1920
304. [ Rules and notifications to be placed before the Legislature. [[The words and figures 'The power to make rules under section 303 and the power to issue notifications under this Act are' were substituted for the words and figures 'The power to make rules under section 303 is', the words 'three weeks' were substituted for the words 'six weeks' and the following clause (d) was added by section 21 of the Madras City Municipal Corporation and District Municipalities (Amendment) Act, 1962 (Tamil Nadu Act 10ofl962):-
'(d) Every rule made under section 303 and every notification issued under this Act shall, as soon as possible after it is made or issued, be placed on the table of both Houses of the Legislature, and if, before the expiry of the session in which it is so placed or the next session, both Houses agree in making any modification in any such rule or notification or both Houses agree 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.'The present section was subsequently substituted for section 304 as so amended by section 3 of the Tamil Nadu District Municipalities (Amendment) Act, 1972 (Tamil Nadu Act 5 of 1973).]](1)(a)All rules made under sub-section (2) of section 77-A or under section 303 shall be published in the Tamil Nadu Government Gazette and, unless they are expressed to come into force on a particular day, shall come into force on the day on which they are so published.(b)All notifications issued under this Act shall, unless they are expressed to come into force on a particular day, come into force on the day on which they are published.(2)Every rule made under sub-section (2) of section 77-A or under section 303 and every 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], and if, before the expiry of the session in which it is so placed [the Legislative Assembly agrees] [Substituted by the Tamil Nadu Adaptation of Laws and Order, 1987.] in making any modification in any such rule or notification or [the Legislative Assembly agrees] [Substituted by the Tamil Nadu Adaptation of Laws and Order, 1987.] 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.]
