257A. Assistance to States by deployment of armed forces or other forces of the Union [Repealed]
Notwithstanding anything in this Constitution, the Parliament may by law provide for the establishment of any additional courts for the better administration of laws made by Parliament or of any existing laws with respect to a matter enumerated in the Union List.[Repealed by the Constitution (Forty-fourth Amendment) Act, 1978, section 33 (w.e.f. 20-6-1979).][Editorial comment-The Constitution (Forty-Second Amendment) Act, 1976, he President of India was made to be bound to the Cabinet of Ministers. Under this article Central Forces can be deployed by the Central Government in states facing law and order discord.Also Refer][Editorial comment-The Constitution (Forty-Fourth Amendment) Act, 1978, repealed Article 19 (1) (f) and also took out Article 31(1) has been taken out of Part III and made a separate Article 300A in Chapter IV of Part XII. This amendment may have taken away the scope of speedy remedy under Article 32 for the violation of Right to Property because it is no more a Fundamental Right. Making it a legal right under the Constitution serves two purposes: Firstly, it gives emphasis to the value of socialism included in the preamble and secondly, in doing so, it conformed to the doctrine of basic structure of the Constitution. Also Refer]
