(2)Every first Statute and every first Ordinance made under this section shall be laid, as soon as may be after it is made, before the Legislative Assembly while it is in session for a total period of fourteen 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 Legislative Assembly makes any modification in the first Statute or the first Ordinance, as the case may be, or decides that the first Statute or, as the case may be, the first Ordinance should not be made, the first Statute, or the first Ordinance, as the case may be, shall thereupon 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 the first Statute or the first Ordinance, as the case may be.
