Section 118(4) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(4)All rules made under this section shall be laid before [***] [The words 'each house of' were deleted by Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] the State Legislature as soon as may be after they are made and shall be subject to such modifications as the State Legislature may make during the session in which they are so laid or the session immediately following.
