Section 72(3) in The Maharashtra Agricultural Income Tax Act, 1962
(3)Every rule made under this section shall be laid, as soon as may be, after it is 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 the expiry of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall from the date of publication of a notification in the Official Gazette of the such decision, 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 that rule.NotificationsNo. JUR 1083/57-V/ADM. 6. - In exercise of the powers conferred by subsections (2) and (3) of section 20 of the Maharashtra Agricultural Income Tax Act, 1962 (Maharashtra XLI of 1962) and of all other powers enabling it in that behalf and in supersession of Government Notification, Finance Department No. AIT 1075/760/75/M-2, dated the 23rd July, 1975, the Government of Maharashtra hereby appoints the officers appointed under the Bombay Sales Tax Act, 1959 (Bombay LI of 1959) and mentioned in column 2 of the schedule hereto, to assist the Commissioner of Agricultural Income Tax in execution of his functions under the Maharashtra Agriculture Income Tax Act, 1962 (Maharashtra XLI of 1962), gives them in designation as mentioned against them in column 3 thereof and specifies the areas respectively mentioned against them in column 4 thereof, as the areas over which they shall have jurisdiction under the Maharashtra Agricultural Income Tax Act, 1962 (Maharashtra XLI of 1962).
