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[Cites 0, Cited by 0] [Article 371D(9)] [Article 371D] [Constitution]

Constitution Subarticle

Article 371D(9)(b) in Constitution of India

(b)no action taken or thing done by or before any person referred to in sub-clause (a), shall be deemed to be illegal or void or ever to have become illegal or void merely on the ground that the appointment, posting, promotion or transfer of such person was not made in accordance with any law, then in force, providing for any requirement as to residence within the State of Hyderabad or, as the case may be, within any part of the State of Andhra Pradesh, in respect of such appointment, posting, promotion or transfer.