The Assam Reorganisation (Meghalaya) Act, 1969
41. Requirements as to sanction and recommendation to be regarded as matters of procedure only.-
No Act of the Legislature of Meghalaya and no provision in any such Act shall be invalid by reason only that some recommendation or previous sanction required by the Constitution or this Act was not given, if assent to that Act was given-
(a) where the recommendation required was that of the Governor, either by the Governor or by the President;
(b) where the recommendation or previous sanction required was that of the President, by the President.
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