Section 8A(3) in The Orissa Government Land Settlement Act, 1962
(3)All rules made under this section shall, as soon as may be after they are made laid before the Legislative Assembly for a total period of fourteen days which may be comprised- in one or more sessions and if during the said period, the Legislative Assembly make modifications, if any, therein the rules shall thereafter have effect only in such modified form, so however, that such modifications shall be without prejudice to the validity of anything previously done under these Rules.]
