Section 432(2) in The Madurai City Municipal Corporation Act, 1971
(2)Every rule made under section 431 and [every notification issued under sub-section (2) of section 5-A, sub-section (2) of section 10-C or under any other provisions of this Act] [Substituted by Tamil Nadu Act 26 of 1994.] shall as soon as possible after it is made or issued, be placed on the table of the Legislative assembly, and if, before the expiry of the session in which it is so placed or the next session, the legislative Assembly agrees in making any modification in any such rule or notification or the legislative Assembly agrees that the rule or notification should not be made or issued, the rule or notification shall thereafter have effect only in 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 or notification.By-Laws
