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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Telangana - Subsection

Section 77(2) in Telangana Court-fees and Suits Valuation Act, 1956

(2)All notifications and rules made under this section shall, as soon as may be, after they are made, be placed on the table of the Legislature for fifteen days, and shall be subject to such modification, whether by way of repeal or amendment, as the Legislature may make during the session in which they are so laid.