Section 30(4) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960
(4)All rules made under this Section, shall, as soon as may be after they are made, be laid on the table of both the Houses of the State Legislature for fourteen days and shall be subject to such modification, whether by way of repeal or amendment, as the State Legislature may make during the session in which they are so laid.
