Section 46(3) in Karnataka Command Areas Development Act, 1980
(3)Every rule made under this Act shall, immediately after it is made be laid before each House of the State Legislature if it is in session and if it is not in session, in the session immediately following, for a total period of thirty days which may be comprised in one session, or two or more successive sessions, and if before the expiration of the sessions in which it is so laid or the session immediately following, both houses agree in making any modification in the rule or in the annulment of the rule, the rule shall from the date on which the modification or annulment is notified, have effect only in such modified form or shall stand annulled, 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.
