Section 45(2) in Tamil Nadu Urban Land Tax Act, 1966
(2)Every rule made under this Act [* * *] [The words 'and every order made under section 44' were omitted by section 12(iii) (a) of the Tamil Nadu Urban Land Tax (Amendment)Act, 1972 (Tamil Nadu Act 19 of 1973).] shall, as soon as possible after it is made, be placed on the table of both Houses 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 [* * *] [The words 'or order' were omitted section 12 (iii)(b)of the Tamil Nadu Urban Land Tax (Amendment)Act, 1972 (Tamil Nadu Act 19 of 1973).] or both Houses are that the rule [* * *] [The words 'and orders' were omitted by section 12 (i) of the Tamil Nadu Urban Land Tax (Amendment)Act, 1972 (Tamil Nadu Act 19 of 1973).] should not be made, the rule [* * *] [The words 'or order' were omitted section 12 (iii)(b)of the Tamil Nadu Urban Land Tax (Amendment)Act, 1972 (Tamil Nadu Act 19 of 1973).] 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 [* * *] [The words 'or order' were omitted section 12 (iii)(b)of the Tamil Nadu Urban Land Tax (Amendment)Act, 1972 (Tamil Nadu Act 19 of 1973).].
