(4)The [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] shall have power by a resolution to cancel or to refer back but not to amend any such Ordinance. The resolution cancelling any such Ordinance shall be passed by a majority of not less than two-thirds of the members present at such meeting, the majority comprising not less than one-half of the members of the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).].
