Section 8(3) in Tamil Nadu Land Encroachment Act, 1905
(3)Every rule and every order made under this section shall, as soon as possible after it is made, be placed on the table of [the Legislative Assembly] [Substituted for the words 'both Houses of the Legislature' by the Tamil Nadu Adaptation of Laws Order, 1987, which was deemed to have come into force on the 1st November 1986.] and if before the expiry of the session in which it is so placed or the next session, [the Legislative Assembly agrees] [These words were substituted for the words 'both Houses agree' by the Tamil Nadu Adaptation of Laws Order, 1987, which was deemed to have come into force on the 1st November 1986.] in making any modification in any such rule or order or [the Legislative Assembly agrees] [These words were substituted for the words 'both Houses agree' by the Tamil Nadu Adaptation of Laws Order, 1987, which was deemed to have come into force on the 1st November 1986.] that the rule or order should not be made, the rule or order 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.
