Section 14(3) in Tamil Nadu Estates (Supplementary) Act, 1956
(3)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 Legislative Assembly and shall be subject to such modifications by way of amendment 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.
