Section 27 in The Goa Ground Water Regulation Act, 2002
27. Laying of the notifications and rules before the Legislative Assembly.
- All notifications and rules made under this Act shall be laid before the Legislative Assembly as soon as may be when the Legislative Assembly is in session and if not in session, immediately on reassembly of the Legislative Assembly and the Legislative Assembly shall have power to annul or modify the notification or rules so laid by a resolution adopted for that purpose. On adoption of a resolution for annulment or modification of any notification or any rule, the notification or the rule shall be of no effect or shall stand modified accordingly.Notifications
