(7)Every notification issued [under sub-section (1) or sub-section (1A)] [Substituted 'under sub-section (1)' by Act 14 of 1999, w.e.f. 24-3-1999.] shall, as soon as may be, after it is issued, be laid before the Legislative Assembly while it is in session and if it is not in session, at the commencement of the ensuing session and the approval of the Assembly obtained.
