Section 60(2) in Andhra Pradesh Revenue Recovery Act, 1864
(2)All rules made under this section shall, as soon as may be after they are made, be laid on the Table of the Legislative Assembly and' shall be subject to such modifications, whether by way of repeal or amendment, as the Assembly may make within fourteen days thereafter during the session in which they are so laid.][Inserted by Madras Rent and Revenue Sales and Madras Revenue Recovery (A.P Extention and Amendment) Act, 1958 (A.P. Act of 1958.) ]
