Section 42(3) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
(3)All rules made under this Act shall be laid before the [Madhya Pradesh Legislative Assembly] [Substituted for the words 'Vindhya Pradesh Legislative Assembly' by M.P.A.L.O., 1959 (w.e.f. 1-11-1956).] as soon as may be after they are made, and, if a resolution is passed within the next subsequent 14 days on which the Legislative Assembly has sat next after any such rule is laid before it that the rule be [annulled] [Substituted for the words 'amended' by Act 1 of 1954 Section 7.] or modified it shall thenceforth be void or operative only subject to the modification made, as the case may be, but without prejudice to the validity of anything previously done thereunder, or to the making of new rule.The Schedule(See Section 10)
