(3)[ Every alteration made by the Central Government under sub-section (1) shall be laid as soon as may be after it is made before each House of Parliament while it is in session for a total period of thirty days which may be [comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid,] [ Inserted by Act 31 of 1965, Section 60 (w.e.f. 15.10.1965).][both Houses agree in making any modification in the alteration, or both Houses agree that the alteration should not be made, the alteration 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 in pursuance of that alteration.] [ Substituted by Act 65 of 1960, Section 210, for sub-Section (3) (w.e.f. 28.12.1960).]
