Section 28(3) in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005
(3)Every rule made under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature and if both Houses of the Legislature agree that the rule should not be made or should be modified, the rule shall, thereafter, be of no effect or have the effect in such modified form as the case may be :Provided, however, any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
