Section 47(3) in The Orissa Estates Abolition Act, 1951
(3)[ All rules made under this section shall be laid as soon as possible after they are made before the Orissa Legislative Assembly for a total period of fifteen days which my be comprised in one session or in two or more sessions, and shall be subject to such modifications as the Assembly may make during the said period.] [Inserted vide Orissa Act No. 18 of 1952.]
