Section 44 in The Orissa Survey and Settlement Act, 1958
44. Rules to be laid before Assembly.
- [All rules made under Section 43 shall, as soon as may be after they are made, be laid before the State Legislature for a total period of fourteen days which may be comprised in one or more sessions, and if during the said period the State Legislature makes any modifications therein, the rules shall thereafter have effect only in such modified form, so, however, that such modification shall be without prejudice to the validity of anything previously done under the rules.] [Substituted vide O.A.No. 13 of 1998-O.G.E. No. 1327 dated 16.10.1998 (w.e.f. 24.3.1976).]
