Section 14(3) in The Karnataka Parks, Play-Fields And Open Spaces (Preservation and Regulation) Act, 1985
(3)All rules made, all notification issued and all lists of parks, play-fields and open spaces published under this Act shall, as soon as may be, after they are made or published be laid before each House of the State Legislature 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 in which it is so laid or the session immediately following both Houses agree in making any modification in such rule, notification or list, or both Houses agree that such rule, notification or list should not be made or published, such rule notification or list 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 done under that rule, or notification or list.
