Section 1336 in The Dadra And Nagar Haveli Act, 1961
1336.
At the request of the Varishta Panchayat and the People of Free Dadra and Nagar Haveli it is proposed to integrate the areas with the Union of India with effect from the 11th August, 1961. The Bill seeks to make provisions relating to the representation of the territory in Parliament, for the administration of that territory and for matters connected therewith. - Gazette of India, 1961, Ext., Pt. II, Section 2, p. 706.[2nd September, 1961]An Act to make provision for the representation of the Union territory of Dadra and Nagar Haveli in Parliament and for the administration of that Union territory and for matters connected therewith.BE it enacted by Parliament in the Twelfth Year of the Republic of India as follows:--
