Section 26(2) in The Kerala Ground Water (Control and Regulation) Act, 2002
(2)Every order issued under sub-section (1) shall be laid, as soon as may be after it is made, before the Legislative Assembly while it is in session for a total period of fourteen days which may be comprised in one session or in two successive session and if before the expiry of the session in which it is no laid or the session immediately following the Legislative Assembly make any modification in the order or decides that the order should not be issued the order shall thereafter have effect only in such modifies form 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 previously done under that order.
