Section 27(2) in The Rajasthan Dacoity Affected Areas Act, 1986
(2)All rules made under this Act, shall be laid, as soon as may be after they are so made, before the house of the State Legislature while it is in session for a period of not less than thirty days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which they are so laid or of the session immediately following, the House of the State Legislature makes any modification in any such rules, or resolves that any such rules should not be made, such rules shall thereafter have effect only in such modified 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 thereunder.
