Section 40 in The Jammu and Kashmir Reorganisation Act, 2019
40. Requirements as to sanction and recommendations to be regarded as matters of procedure only.
- No Act of the Legislative Assembly and no provision in any such Act, shall be invalid by reason only that some previous sanction or recommendation required by this Act was not given, if assent to that Act was given by the Lieutenant Governor, or, on being reserved by the Lieutenant Governor for the consideration of the President, by the President.
