Section 7 in Tamil Nadu Legislative Council (Abolition) Act, 1986
7. Provision as to pending Bills.
(1)A Bill pending in the Council immediately before the commencement of this Act which has not been passed by the Legislative Assembly shall lapse on the abolition of the Council.(2)A Bill pending in the Council immediately before the commencement of this Act which has been passed by the Legislative Assembly shall not lapse on the abolition of the Council, but on such abolition shall be deemed to have been passed before such commencement by both Houses of the Legislature of the State of Tamil Nadu in the form in which it was passed by the Legislative Assembly.(3)If a Bill which having been passed by the Legislative Assembly is, before the commencement of this Act, either rejected by the Council or passed by the Council with amendments, the Legislative Assembly may, after such commencement, pass the Bill again with or without such amendments, if any as have been made by the Council and the Bill so passed shall be deemed to be a Bill introduced in, and passed by, the Legislative Assembly after the commencement of this Act.
