Section 26(4) in Tamil Nadu Heritage Commission Act, 2012
(4)Every rule made or notification or direction given or order issued under this Act shall, as soon as possible, after it is made or given or issued, be placed on the table of the Legislative Assembly and if, before the expiry of the session in which it is so placed or the next session the Legislative Assembly makes any modification in any such rule, notification, or order or direction or the Legislative Assembly decides that the rule, notification, or order should not be made on issued, the rule, notification, direction or order shall, thereafter, have effect only in such modified form or be of no effect, as the case maybe, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule, notification or order.
