Section 23(3) in Punjab Urban Estates (Development and Regulation) Act, 1964
(3)Every rule made under this section shall be laid as soon as may be after it is made before [***] [Omitted by 'each House of' the Adaptation of Punjab Laws Order, 1970.] the State Legislature while it is in session for a total period of ten 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 laid or the session immediately following [the Legislature] [Substituted for the words 'both Houses' by the Adaptation of Punjab Laws Order, 1970.] agree in making any modification in the rule or [the Legislature] [Substituted for the words 'both Houses' by the Adaptation of Punjab Laws Order, 1970.] agree that the rule should not be made, the rule 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 rule.The Schedule(See Section 8)Provisions of the Punjab Municipal Act, 1911.Sections 93 to 95, 106, 107, 108, 110 to 112, 121 to 124, 125 to 131, 141 to 150, 151 to 153, 154 to 157, 167 to 168, 173, 188, 197, 197-A, 199, 200, 201, 202, 203, 206, 208, 209, 210, 211, 212, 213, 214 to 223, 224, 225 to 227', 228 to 230, 232, 234, 236, 239 and 240.
