Section 155(3) in The M.P. Public Health Act, 1949
(3)Every order published under sub-section (1) shall be laid on the table of Madhya Pradesh Legislative Assembly at the session of the said Assembly next following and shall be liable to be modified or rescinded by a resolution of the said Assembly and such order shall, without prejudice to the validity of any thing done thereunder, be deemed to be modified or rescinded accordingly.
