(10)The provisions of this article and of any order made by the President thereunder shall have effect notwithstanding anything in any other provision of this Constitution or in any other law for the time being in force.[Editorial comment-The Constitution (Thirty-Second Amendment) Act, 1973, had the primary goal of protecting regional rights in the Telangana and Andhra regions of Andhra Pradesh state. It included special rules for enrollment in educational institutions and the establishment of an administrative tribunal to handle disagreements and complaints involving public services, particularly in civil services. The Amendment added Articles 371D which are specific to the state of Andhra Pradesh. Also Refer]
