(22)"Ruler" means the Prince, Chief or other person who, at any time before the commencement of the Constitution (Twenty-sixth Amendment) Act, 1971, was recognised by the President as the Ruler of an Indian State or any person who, at any time before such commencement, was recognised by the President as the successor of such Ruler;[Editorial comment-The Constitution (Twenty-Sixth Amendment) Act, 1971, this amendment was concerned with the substitution for Clause (22) in Article 366 with a more clear definition of “ruler”. Under this amendment, “ruler” refers to any prince, chief, or other person acknowledged by the President as the Ruler of an Indian State prior to the initiation of the Indian Constitution, as well as any person acknowledged by the President as the ruler’s successor at that time.Important Verdict-Shri Raghunathrao Ganpatrao vs Union Of India]
