Section 17(3) in The Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973
(3)Every rule made under this section shall be laid, as soon as may be after it is made, before the State Legislature while it is in session for a total period of ten days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session in which it is so laid or the successive sessions aforesaid, the Houses agree in making any modification in the rule or the House agrees that the rule should not be made, the rule shall thereafter have effect only in such modified form or be 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.
