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Dadra And Nagar Haveli - Section
Section 5 in Dadra and Nagar Haveli and Daman and Diu (Merger of Union territories) Act, 2019
5. Amendment of First Schedule to Constitution.
- On and from the appointed day, in the First Schedule to the Constitution, under the heading "II. The Union Territories", for entries 4 and 5 and the corresponding entries relating thereto, the following shall be substituted, namely: -| Name | Extent |
| “4. Dadra and Nagar Haveli and Daman and Diu | The territory which immediately before theeleventh day of August, 1961 was comprised in Free Dadra andNagar Haveli and the territories specified in section 4 of theGoa, Daman and Diu Reorganisation Act, 1987 (18 of 1987).”. |