Section 112(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(2)Every rule made under this Act [xxx] [Words 'other than these made under section 94' was omitted by section 7(7)(ii) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).][xxx] [These words and figures 'and every order made under section III' were omitted by section 3(13)(c) of the Tamil Nadu Lad Reforms (Fixation of Ceiling on Land) Second Amendment Act, 1972 (Tamil Nadu Act 20 of1972).] shall, as soon as possible after it is made, be placed on the table of [the Legislative Assembly] [Substituted 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 by the Tamil Nadu Adaptation of Laws Order, 1987.] in making any modification in any such rule [xxx] [Words 'or order' were omitted by section 3(13)(c) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Second Amendment Act, 1972 (Tamil Nadu Act 20 of 1972).] or the Legislative Assembly agrees that the rule [xxx] [Words 'or order' omitted by Tamil Nadu Act 20 of 1972.] should not be made, the rule These [xxx] [words 'or order' were omitted by section 3(13)(c) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Second Amendment Act, 1972 (Tamil Nadu Act 20 of 1972).] shall, thereafter, nave 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 rule [xxx] [These words 'or order' were omitted by section 3(13)(c) of the Tamil Nadu Lad Reforms (Fixation of Ceiling on Land) Second Amendment Act, 1972 (Tamil Nadu Act 20 of 1972).].[Schedule I] [Schedule I was omitted by section 3(14) of the Tamil Nadu land Reforms (Fixation of ceiling on Land) Second Amendment Act, 1972 (Tamil Nadu Act 20 of 1972).]
