Section 14(3) in The Himachal Pradesh Restitution of Mortgaged Lands Act, 1976
(3)Every rule made under this section shall be laid, as soon as may be after it is made, before the State Legislature while it is in session for a total period of ten days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, the legislature requires any modification in the rules or desires that the rule should not be made, the rule shall thereafter have effect only in such modified form or be or 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.
