Section 23(3) in Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956
(3)All rules made and all notifications (other than those relating to notices) issued under this Act shall, as soon as possible after they are made or issued, be placed on the table of both the Houses of the Legislature and shall be subject to such modifications by way of amendments or repeal as the Legislative Assembly may make within fourteen days on which the House actually sits either in the same session or in more than one session.
