Section 20(3) in The Kerala Tax on Luxuries Acts, 1976
(3)Every rule made under the section shall be laid, as soon as may be after it is made, before the Legislative Assembly, while it is in session, for total period of thirty days, which may be comprised in one session or in two successive session, and if, before the expiry of the session in which it is so laid or the session immediately following, the Legislative Assembly makes any modification in the rule or decides that the rule should no be made, the rule shall thereafter have affect only in such modified form or be of no effect, as the case may be; so however that any such modification of annulments shall be without prejudice to the validity of anything previously done under that rule.
