Section 323B(4) in THE CONSTITUTION (FORTY-SECOND AMENDMENT) ACT, 1976
(4)The provisions of this article shall have effect notwithstanding anything in any other provision of this Constitution or in any other law for the time being in force.Explanation.-In this article, "appropriate Legislature", in relation to any matter, means Parliament or, as the case may be, a State Legislature competent to make laws with respect to such matter in accordance with the provisions of Part XI.'.
