Section 56(4) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960
(4)[ All rules made under this section shall be as soon as may, after they are made, be laid before each Houses of the State Legislature, while it is in session, for a total period of not less than thirty days comprised in its one session or tow or more successive sessions and shall unless some later date is appointed, take effect from the date of their publication in the Gazette, subject to such modifications or annulments as the two Houses of the Legislature may during may during the said period agree to make so however, that any such modifications or annulment shall be without prejudice to the validity of anything previously done thereunder.] [Subs, by U.P. Act No. 30 of 1975]
