Section 20A in Karnataka Tax on Luxuries Act, 1979
20A. [ Laying of notifications before the State Legislature. [Inserted by Act 7 of 1997 w.e.f. 1.4.1997]
- Every notification issued under the provisions of this Act shall be laid as soon as may be after it is published, 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 two or more successive sessions immediately following, and if both Houses agree in making any modification in the notification or both Houses agree that the notification should not be made, the 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 the notification]
