Section 153 in Karnataka Agricultural Produce Marketing Act 1966
153. [Rules orders] [Substituted by Act 47 of 1976 w.e.f. 22.6.1976] and notifications to be laid before Legislature.
- Every rule made under this Act [every notification issued under section 133] [Inserted by Act 47 of 1976 w.e.f. 22.6.1976] [or section 152A] [Inserted by Act 17 of 1980 w.e.f. 30.6.1979] and every order issued under section 152 shall be laid as soon as may be after it is made before each House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two or more successive sessions and if before the expiry of the session in which it is so laid or the sessions immediately following both Houses agree that the [rule notification or order] [Substituted by Act 47 of 1976 w.e.f. 22.6.1976] should not be made the [rule notification or order] [Substituted by Act 47 of 1976 w.e.f. 22.6.1976] 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 notification or order] [Substituted by Act 47 of 1976 w.e.f. 22.6.1976].
