Section 176(6) in The Maharashtra Village Panchayats Act, 1959
(6)The draft of every rule made, under clause (xxvi) of sub-section [(2)] [These brackets and figure were substituted for the brackets and figure '(1)' by Maharashtra 11 of 1976, Section 3, Second Schedule.] shall, as soon as may be after it is published in the Official Gazette as required by subsection (4), be laid before each House of the State Legislature and shall be subject to such modifications as may be made by the State Legislature, before it is finally published as required by sub-section (1).
