255. Requirements as to recommendations and previous sanctions to
be regarded as matters of procedure only.—No Act of Parliament or of the
Legislature of a State 1***, and no provision in any such Act, shall be invalid
by reason only that some recommendation or previous sanction required by this
Constitution was not given, if assent to that Act was given—
______________________________________________
1. The words and letters "specified in Part A or Part B of the First Schedule" omitted by
the Constitution (Seventh Amendment) Act, 1956, s. 29 and Sch. (w.e.f. 1-11-1956).
149 THE CONSTITUTION OF INDIA
(Part XI.—Relations between the Union and the States)
(a) where the recommendation required was that of the Governor,
either by the Governor or by the President;
(b) where the recommendation required was that of the
Rajpramukh, either by the Rajpramukh or by the President;
(c) where the recommendation or previous sanction required was
that of the President, by the President.
CHAPTER II.—ADMINISTRATIVE RELATIONS
General
