Section 34(5) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
(5)[ Every rule made under this Act, shall as soon as possible after it is made, be placed on the table of [the Legislative Assembly] [Substituted for original sub-section (4) by section 24 of the Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1973 (Tamil Nadu Act 23 or 1973), with effect from 30th June 1973.], and if, before the expiry of the session in which it is so placed or the next session, [the Legislative Assembly agrees] [Substituted for the words 'both the Houses agree' by the Tamil Nadu Adaptation of Laws Order, 1987.] in making any modification in any such rule, or [the legislative Assembly agrees] [Substituted for the words 'both the Houses agree' by the Tamil Nadu Adaptation of Laws Order, 1987.] 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.] [Substituted for original sub-section (4) by section 24 of the Tamil Nadu Act 23 or 1973, w.e.f. 30.6.1973.]Note. - Before its substitution, sub-rule (4) read as follows:-"(4) All rules made and all notifications issued under this Act shall, as soon as possible after they are made or issued, be placed on the table of both Houses of Legislature and shall be subject to such modifications by way of amendment or repeal as the Legislature may make either in the same session or in the next session."
