Section 72 in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971
72. Publication of the rules, the date of the commencement of the rules and notifications and placing of rules and notifications on the table of the Legislature.
(1)(a)All rules made under this Act shall be published in the Tamil Nadu Government Gazette and, unless they are expressed to come into force on a particular day, shall come into force on the day on which they are so published.(b)All notifications issued under this Act shall unless they are expressed to come into force on a particular day, come into force on the day on which they are published.(2)Every rule made or notification issued under this Act shall, as soon as possible after it is made or issued, be placed on the table of both Houses of the Legislature, and if, before the expiry of the session, both Houses agree in making any modification in any such rule or notification or both Houses agree that the rule or notification should not be made or issued, the rule or notification shall there after 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 with our prejudice to the validity of anything previously done under that rule or notification.
