Section 27(3) in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971
(3)[ Every rule made under this Act shall, as soon as possible after it is made, be placed on the table of [the Legislative Assembly] [Inserted by Tamil Nadu Kudiyiruppu Laws Amendment Act, 1982 (Tamil Nadu Act 35 of 1982).], and if, before the expiry of the session in which it is so placed or the next session, [the Legislative Assembly agrees] [Substituted for the words 'both Houses agree' by the Tamil Nadu Adaptation of Laws and Order, 1987.] in making any modification in any such rule or [the Legislative Assembly agrees] [Substituted for the words 'both Houses agree' by the Tamil Nadu Adaptation of Laws and Order, 1987.] 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.]
