(1)The Government may, by notification, either, amend or add to [Schedule I] [Substituted for 'Schedules I, I-A and I-B' by Act No. 24 of 2010, dated 11.6.2010.] and upon the issue of such notification, [Schedule I] [Substituted for 'Schedules I, I-A and I-B' by Act No. 24 of 2010, dated 11.6.2010.] shall be deemed to be amended accordingly.(2)Every notification issued under sub-section (1) or under any other provisions of this Act shall, as soon as possible, after it is issued, be placed on the table of [the Legislative Assembly] [Substituted for the words 'both Houses of the Legislature' by the Tamil Nadu Adaptation of Laws Order, 1987.] and if, before the expiry of the session in which it is so placed, or the next session, [the Legislative Assembly agrees] [Substituted for the words 'both Houses agree' by the Tamil Nadu Adaptation of Laws Order, 1987.] in making any modification in any such notification or [the Legislative Assembly agrees] [Substituted for the words 'both Houses agree' by the Tamil Nadu Adaptation of Laws Order, 1987.] that the notification should not be issued, the notification 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 under that notification.
