Section 431(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)Every rule made under section 430 and [every notification issued under sub-section (2) of section 5-A, sub-section (2) of section 10-C or under any other provisions of this Act] [Substituted by Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994).] shall, as soon as possible after it is made or issued, be placed on the table of [the Legislative Assembly] [Substituted for the words 'both Houses of the State Legislature' by the Tamil Nadu Adaptation of Laws Order, 1987.], and if, before the expiry of the session in which it is so placed or the next session, the Legislative Assembly agrees in making any modification in any such rule or notification or the Legislative Assembly agrees that the rule or notification should not be made or issued, the rule or notification shall thereafter have effect only in such modification or annulment shall be without prejudice to the validity of anything previously done under that rule or notification.By-Laws
