Section 73 in Maharashtra Horticulture Development Corporation Act, 1984
73. Rules made under section 71 and regulations under section 72 to be laid before both Houses of State Legislature.
- All rules and regulations made under this Act shall be laid, as soon as may be, after they are made, 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 in two successive sessions, and if, before expiry of the session before which they are laid or the session immediately following, both the Houses agree in making any modification in the rules or in the regulations or both the Houses agree that the rules or the regulations should not be made, and notify their decision to the effect in the Official Gazette, the rules or the regulations, as the case my be, shall, from the date of publication of such decision in the Official Gazette, 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 or omitted to be done under the said rules or regulations, as the case may be.
