Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(2) in Nagarjuna Sagar Project (Acquisition of Land) Act, 1956

(2)All rules made under this section shall be laid for not less than fourteen days before the Legislature, as soon as may be after they are made, and shall be subject to such modifications whether by way of repeal or amendment, as that Legislature may make during the session in which they are so laid.