Section 14(3) in Kerala Parks, Play-fields and Open Spaces (Preservation and Regulation) Act, 1968
(3)Every rule made, every notification issued and every list of parks, play fields and open spaces published under this Act shall be paid as soon as, may be after It is made, issued or published before the Legislative Assembly while it is in session for a total period of fourteen days which may be comprised in one session or in two successive session, and if, before the expiry of the session in which it is so laid or the session immediately following, the Legislative Assembly makes any modification m the rule, notification 0n list or decides that the rule, notification or list should not be made, issued or published, the rule, t notificatiOn or list shall thereafter have effect only in such modified form or be of no effect, 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 rule, notification or list.
