Section 38(3) in The Manipur Hill Areas Autonomous District Council Act, 2000
(3)Every rule regulation under this Act shall be laid as soon as may be, after it is made, before the Legislative Assembly, Manipur, while it is in session for a total period of fourteen days which may be comprised of in one session or in two or more successive sessions, and if, before the expiry of the session immediately the successive sessions aforesaid, the House agrees in making modification in the rule or that the rule or regulation should not be made, the rule or regulation shall thereafter have effect only in such modified form, or be of no effect, as the case ma be, provided that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule or regulation.
