Section 14(3) in Tamil Nadu Animal Preservation Act, 1958
(3)All rules made and all notifications published under this Act shall, as soon as possible after they are made or published, be placed on the table of [the Legislative Assembly] [Substituted for the words 'both the Houses of the Legislature' by the Tamil Nadu Adaptation of laws and Order, 1987.] and shall be subject to such modifications by way of amendment or repeal as [the Legislative Assembly] [Substituted for the words 'both the Houses of the Legislature' by the Tamil Nadu Adaptation of laws and Order, 1987.] may make within fourteen days on which the House actually sits either in the same session or in more than one session.
