Section 59(2) in Tamil Nadu Music and Fine Arts University Act, 2013
(2)Every notification issued under sub-section (1) or under any other provisions of this Act shall, as soon as possible after it is 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 notification or the Assembly decides that, the notification should not be issued, the 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 notification.[The Schedule] [Substituted by Act No. 16 of 2016, dated 14.09.2016, publish dated 15.09.2016.](See sections 1(3), 6 and 55)Part-I
