Section 12A(2) in Tamil Nadu Preservation of Private, Forests Act, 1949
(2)[Every rule made or notification issued under this Act] [Substituted for the words and figures 'Every rule under this Act, and every order made under section 12' by section 9(3)(a), by section 9(2)(b) of the Tamil Nadu Preservation of Private Forests (Amendment) Act, 1979 (Tamil Nadu Act 36 of 1979).], shall as soon as possible after it is made [or issued] [Inserted by section 9(2)(b) of the Tamil Nadu Preservation of Private Forests (Amendment) Act, 1979 (Tamil Nadu Act 36 of 1979).] be placed on the Table of [the Legislative Assembly] [Substituted for the to words 'both Houses of the Legislature' by Tamil Nadu Adaptation of Laws Order, 1987.] and if before the expiry of the session in which it is so placed or the next session, [the Legislative Assembly agrees] [Substituted for the to words 'both Houses agree' by Tamil Nadu Adaptation of Laws Order, 1987.] in making any modification in any such rule or [notification] [Substituted for the word 'order' by section 9(3)(c) by Tamil Nadu Adaptation of Laws Order, 1987.] or [the Legislative Assembly agrees] [Substituted for the words 'both Houses agree' by Tamil Nadu Adaptation of Laws Order, 1987.] that the rule or [notification] [Substituted for the word 'order' by section 9(3)(c) by Tamil Nadu Adaptation of Laws Order, 1987.] should not be made [or issued] [Inserted by section (3)(d), by Tamil Naau Adaptation of Laws Order, 1987.], the rule or [notification] [Substituted for the word 'order' by section 9(3)(c) by Tamil Nadu Adaptation of Laws Order, 1987.] shall, thereafter, 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 under that rule or [notification] [Substituted for the word 'order' by section 9(3)(c) by Tamil Nadu Adaptation of Laws Order, 1987.].
