Section 54(3) in U.P Consolidation of Holdings Act, 1953
(3)[ All rules made under this section shall, as soon as, may be, after they are made, be laid before each House of the State Legislature, while it is in session, for a total period of not less than thirty days comprised in its one session, or two or more successive sessions and shall, unless some later date is appointed, take effect from the date of their publication in the Gazette, subject to such modifications or annulments as the two Houses of the Legislature may, during the said period agree to make so, however, that any such modification or annulment shall he without prejudice to the validity of anything previously done thereunder.] [Substituted by U.P. Act No. 30 of 1975.]
