Section 7 in The Haryana Official Language Act, 1969
7. Notification to be laid before Legislature.
- Every notification made under Section 3, Section 4 or Section 5 shall be laid, as soon as may be after it is made, before the House of the State Legislature while it is in Session, and shall be subject to such modifications as the House may make therein during the session in which it is so laid or the session immediately following.
