Section 16 in The Tamil Nadu Additional Assessment and Additional Water-Cess Act, 1963
16. Publication of rules and placing of rules [x x x] [Words 'and orders' were omitted by the Tamil Nadu Act 32 of 1972.] before the Legislature.
(1)All rules made under section 14 shall be published in the [Fort St. George Gazette] [Now, the Tamil Nadu Government Gazette.] and, unless they are expressed to come into force on a particular day, shall come into force on the day on whuh they are so published.(2)Every rule made under section 14 [* * *] [Words and figures 'and every order made under section 15' were omitted by the Tamil Nadu Act 32 of 19.] shall, as soon as possible after it is made, be placed on the table of [the Legislative Assembly] [Substituted for 'both Houses of the Legislature' by the Tamil Nadu Adaptation of Laws Order, 1987.], and if, before the expiry of the session in which it is so placed or the next session, [the Legislative Assembly agrees] [Substituted for 'both Houses agree' by the Tamil Nadu Adaptation of Laws Order, 1987.] in making any modification in any sub rule [* * *] [Words 'or order' were omitted by the Tamil Nadu Act 32 of 1972.] or [the Legislative Assembly agrees] [Substituted for 'both Houses agree' by the Tamil Nadu Adaptation of Laws Order, 1987.] that the rule [x x x] [Words 'or order' were omitted by the Tamil Nadu Act 32 of 1972.] should not be made, the rule [x x x] [Words 'or order' were omitted by the Tamil Nadu Act 32 of 1972.], shall, thereafter, have effect, only in sir modified form or be of no effect, as the case may be, so however, that an such modification or annulment shall be without prejudice to the validity of anything previously done under that rule [x x x] [Words 'or order' were omitted by the Tamil Nadu Act 32 of 1972.].
