The provisions of this Part shall apply to the Union territories and shall, in their application to a Union territory, having no Legislative Assembly as if the references to the Legislature of a State were a reference to the administrator thereof appointed under article 239 and, in relation to a Union territory having a Legislative Assembly, to that Legislative Assembly:Provided that the President may, by notification in the Official Gazette, direct that the provisions of this Part shall not apply to any Union territory or part thereof as he may specify in the notification.[Editorial comment-The Constitution (Ninety-seventh Amendment) Act, 2011,it makes provision for the Union territories and states that the references to the Legislature of a State in a Union territory with a Legislative Assembly refer to that Legislative Assembly and that references to the Administrator of that territory appointed under Article 239 in a Union territory without a Legislative Assembly refer to that Administrator.Also Refer]
