Section 59(2) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
(2)All rules made and all notifications issued under this Act shall be laid for not less than thirty days before the State Legislature as soon as possible after they area made or issued and shall be subject to rescission by the Legislature, or to such modification as the Legislature may make during the session in which they are so laid or the session immediately following.
