Section 20 in The Government Of Union Territories Act, 1963
20. Restrictions on laws passed by Legislative Assembly with respect to certain matters.
[1] [S. 20 renumbered as sub-section (1) thereof by Act 83 of 1971, Section 5 (w.e.f. 16-2-1972)] The provisions of article 286, article 287 and article 288 shall apply in relation to any law passed by the Legislative Assembly of[the Union territory] [Substituted by Act 18 of 1987, Section 65, for "Union territory" (w.e.f. 30-5-1987)] with respect to any of the matters referred to in those articles as they apply in relation to any law passed by the Legislature of a State with respect to those matters.(2)[ The provisions of article 304 shall, with the necessary modifications, apply in relation to any law passed by the Legislative Assembly of [the Union territory] [Inserted by Act 83 of 1971, Section 5 (w.e.f. 16-2-1972)] with respect to any of the matters referred to in that article as they apply in relation to any law passed by the Legislature of a State with respect to those matters.]
