Section 26 in The Government Of Union Territories Act, 1963
26. Requirements as to sanction and recommendations to be regarded as matters of procedure only.
-- No Act of the Legislative Assembly of [the Union territory] [Substituted by Act 18 of 1987, Section 65, for "a Union territory" (w.e.f. 30-5-1987)] 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 Administrator, or, on being reserved by the Administrator for the consideration of the President, by the President] [Substituted by Act 29 of 1975, Section 5, for "by the President" (w.e.f. 15-8-1975)].
