Section 28(4) in Tamil Nadu Agriculturists Relief Act, 1938
(4)Every rule made or notification issued under this Act shall, as soon as possible after it is made or issued, be placed on the table of [the Legislative Assembly] [Sub-sections (3) and (4) were substituted for the original sub-section (3) by section 24(ii) of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1972 (Tamil Nadu Act 8 of 1973).] and if, before the expiry of the session in which it is so placed or the next session, [the Legislative Assembly agrees] [Substituted for the words 'both Houses agree' by the Tamil Nadu Adaptation of Lam Order, 1987.] in making any modification in any such rule or notification or [the Legislative Assembly agrees] [Substituted for the words 'both Houses agree' by the Tamil Nadu Adaptation of Lam Order, 1987.] that the rule or notification should not be made or issued, the rule or notification 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 or notification.]Tamil Nadu Agriculturists Relief (Amendment) Act, 1949[Tamil Nadu Act V of 1949]Received the assent of the Governor-General on the 15th March 1949 and published in the Fort St. George Gazette, dated the 22nd March 1949.An Act further to amend the Tamil Nadu Agriculturists Relief Act, 1938. Whereas it is expedient to amend the Tamil Nadu Agriculturists Relief Act, 1938 (Tamil Nadu Act IV of 1938), for the purpose hereinafter appearing. It is hereby enacted as follows:-
