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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Tamilnadu - Subsection

Section 67(4) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(4)All rules made and all notifications issued under this Act shall, as soon as possible after they are made, be placed on the and shall be subject to such modifications or repeal as the Legislative Assembly may make within fourteen days on which the House actually sits either in the same session or in more than one session.