Section 41 in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956
41. Orders made under Sections 36, 37 or 40 to be laid before the State Legislature.
(1)An order made under Section 36, 37 or 40 shall be laid for not less than fourteen days before the State Legislature as soon as may be after it is so made, and shall b&subject to such modifications as the Legislature may make during the session in which they are so laid.
