Section 61(4) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004
(4)All rules made under this Act shall be laid as soon as may be after they are so made, before the House of the State Legislature, while it is in session, for a period of not less than 14 days which may be comprised in one session or in two successive sessions and, if before the expiry of the session in which they are so laid or of the session immediately following, the House of the State Legislature makes any modifications in any of such rules or resolves that any such rules should not be made, such rules shall thereafter, have effect only in such modified forms or be of no effect, as the case may be.
