Section 51(2) in Mother Teresa Women's University Act, 1984
(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 both Houses agree in making any modification in any such notification or both Houses agree 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.
