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[Cites 0, Cited by 0] [Section 27(3)] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(3)(c) in Tamil Nadu Apartment Ownership Act, 1994

(c)Every rule or order made or a notification issued under this Act 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 Assembly makes any modification in any such rule or order or notification, or the Assembly decides that the rule or order or notification should not be made or issued, the rule or order or notification 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 or order or notification.