Section 9(2) in Tamil Nadu Gramdan Villages (Repayment of Debts) Act, 1959
(2)All rules made and all notifications issued under this Act shall, as soon as possible after they are made or issued, be placed on the Table of [the Legislative Assembly] [Substituted for the words 'both the Houses of the Legislature' by the Tamil Nadu Adaptation of Laws Order, 1987.] and shall be subject to such modifications by way of amendment or repeal as the Legislature may make either in the same session or the next session.
