Section 7(3) in The Andhra Pradesh Revenue Summonses Act, 1869
(3)All rules made under the section shall be laid on the table of the Legislative Assembly as soon as possible after they are made and shall be subject to such notifications whether by way of repeal or amendment as the Assembly may make within 14 days thereafter during the session in which they are so laid.][Sections 6 and 7 were added by Section 7 of the A.P. Revenue Summonses (Extension and Amendment) Act, 1958 (A.P. Act XX of 1958).]
