Section 17(3) in The Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972
(3)All rules made under this section shall as soon as may be after they are made, be laid before the State Legislature for a total period of fourteen days which may be comprised in one or more sessions and if during the said period, the State Legislature makes modification if any therein, the rules shall thereafter have effect only in such modified form; so, however, that such modifications shall be without prejudice to the validity of anything previously done under the rules.
