Section 40(3) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
(3)Every rule made by the Executive Committee under this Act shall be laid as soon as may be after it is made before the Council of the Autonomous District of Tripura while it is in session for a total period of ten days which may comprise in one session or in two or more successive sessions immediately following, the House agrees in making any modification in the rule or the house agrees that the rule should not be made, the rule shall thereafter have effect only in such modified or be of no effect, as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything done under that rule.
