Section 7 in The Punjab Reorganisation Act, 1966

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- On and from the appointed day, in the First Schedule to the Constitution, -

(a)under the heading "I. THE STATES", -

(i)in the paragraph relating to the territories of the State of Punjab, the following shall be added at the end, namely :-

"and the territories specified in sub-section (1) of section 3, section 4 and sub-section (1) of section 5 of the Punjab Reorganisation Act, 1966";

(ii)after entry 16 the following entry shall be inserted, namely :-

"17. Haryana : The territories specified in sub-section (1) of section 3 of the Punjab Reorganisation Act, 1966."

(b)under the heading "II. THE UNION TERRITORIES", -

(i)in the paragraph relating to the extent of the Union Territory of Himachal Pradesh, the following shall be added at the end, namely :-

"and the territories specified in sub-section (1) of section 5 of the Punjab Reorganisation Act, 1966";

(ii)after entry 9, the following entry shall be inserted, namely :-

"10. Chandigarh : The territories specified in section 4 of the Punjab Reorganisation Act, 1966".

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