Section 8(2) in Cyberabad (Metropolitan Area) Police Act, 2004
(2)Every notification issued under this section shall be laid before the Legislature of the State as soon as possible after it is issued and if the Legislature agree in making any modification in the notification or in the annulment of the notification, the notification shall thereafter have effect only in such modified form or stand annulled 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 notification.
