Section 3(4) in The Punjab State Legislature (Delegation of Powers) Act, 1987
(4)Either House of Parliament may, by resolution passed within thirty days from the date on which the Act has been laid before it under sub-section (3), which period may be comprised in one session or in two successive sessions, direct any modifications to be made in the Act and if the modifications are agreed to by the other House of Parliament during the session in which the Act has been so laid before it or the session succeeding, such modifications shall be given effect to by the President by enacting an amending Act under sub- section (2) :Provided that nothing in this sub-section shall affect the validity of the Act or of any action taken thereunder before it is so amended.
