Section 1309 in The Union Territories (Direct Election To The house Of The People) Act, 1965
1309.
The Union territories of Andaman and Nicobar Islands, the Laccadive, Minicoy and Aminidivi Islands and Dadra and Nagar Haveli have been allotted one seat each in the House of the People. Under the existing law, these seats are to be filled by persons nominated by the President. The Bill seeks to provide that at the next general election and thereafter as and when necessary these seats shall be filled by direct election. - Gazette of India, 31-3-1965, Pt. II - Section 2, Ext., p. 323.[22nd December, 1965]An Act to provide for direct election in certain Union territories for filling the seats allotted to them in the House of the People and for matters connected therewith.BE it enacted by Parliament in the Sixteenth Year of the Republic of India as follows:-
