Section 160(4) in Tamil Nadu State Housing Board Act, 1961
(4)Every rule made under this Act shall, as soon as possible after it is made, be placed on table of both he uses of the Legislature, and if, before the expiry of the session in which it is so placed or the next session, both Houses agree in making any modification in any such rule or both Houses agree that the rule should not be made, the rule 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 under that rule.
