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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Constitution Subarticle

Section 2(2) in THE CONSTITUTION (SEVENTH AMENDMENT) ACT, 1956

(2)For the First Schedule to the Constitution as amended by the States Reorganisation Act, 1956, and the Bihar and West Bengal (Transfer of Territories) Act, 1956, the following Schedule shall be substituted, namely:-FIRST SCHEDULE(Articles 1 and 4)
Name Territories
I. THE STATES
1. Andhra Pradesh . . . . . The territories specified in sub-section (i) Section 3 of the Andhra State Act, 1953 and the territories specified in sub-section 3 of the States Reorganisation Act, 1956.
2. Assam . . . . . . . . . . The territories which immediately before the Commencement of thisConstitution were comprised in the Province of Assam, the Khasi Statesand the Assam Tribal Areas, but excluding the territories specified inthe Schedule to the Assam (Alteration of Boundaries) Act, 1951.
3. Bihar . . . . . . . . . . . The territories which immediately before the commencement of thisConstitution were either comprised in the Province of Bihar or werebeing administered as if they formed part of that Province but excludingthe territories specified in the sub-section (1) of Section 3 of theBihar and West Bengal (Transfer of Territories) Act, 1956.
4. Bombay . . . . . . . . . The territories specified in sub-section (1) of Section 8 of States Reorganisation Act, 1956.
5. Kerala . . . . . . . . . . The territories specified in sub-section (1) of Section 5 of the States Reorganisation Act, 1956.
6. Madhya Pradesh . . . . . The territories specified in sub-section (1) of Section 9 of the States Reorganisation Act, 1956.
7. Madras . . . . . . . . . The territories which immediately before the commencement of thisConstitution were either comprised in the Province of Madras or werebeing administered as if they formed part of that Province and theterritories specified in Section 4 of the States Reorganisation Act,1956, but excluding the territories specified in sub-section (1) ofSection 3 and sub-section (1) Section 4 of the Andhra State Act, 1953and the territories specified in clause (b) of sub-section (1) of Section 5, Section 6 and clause (d) of sub-section (1) of Section 7 of the States Reorganisation Act, 1956.
8. Mysore . . . . . . . . . The territories specified in sub-section (1) of Section 7 of the States Reorganisation Act, 1956.
9. Orissa . . . . . . . . . . The territories which immediately before the commencement of thisConstitution were either comprised in the Province of Orissa or werebeing administered as if they formed part of that Province.
10. Punjab . . . . . . . . . . The territories specified in Section 11 of the States Reorganisation Act, 1956.
11. Rajasthan . . . . . . . . The territories specified in Section 10 of the States Reorganisation Act, 1956.
12. Uttar Pradesh . . . . . . The territories which immediately before the commencement of thisConstitution were either comprised in the Province known as the UnitedProvinces or were being administered as if they formed part of thatProvince.
13. West Bengal . . . . . . . The territories which immediately before the commencement of thisConstitution were either comprised in the Province of West Bengal orwere being administered as if they formed part of that Province and theterritory of Chander Nagore as defined in clause (c) of Section 2of the Chander Nagore (Merger) Act, 1954 and also the territoriesspecified in sub section (1) of Section 3 of the Bihar and West Bengal(Transfer of Territories) Act, 1956.
14. Jammu and Kashmir . . The territory which immediately before the commencement of thisConstitution was comprised in the Indian State of Jammu and Kashmir.
II. THE UNION TERRITORIES
1. Delhi . . . . . . . . . . . The territory which immediately before the commencement of thisConstitution was comprised in the Chief Commissioner's Province ofDelhi.
2. Himachal Pradesh . . . . The territories which immediately before the commencement of thisConstitution were being administered as if they were ChiefCommissioner's Provinces under the names of Himachal Pradesh andBilaspur.
3. Manipur . . . . . . . . . The territory which immediately before the commencement of thisConstitution was being administered as if it were a Chief Commissioner'sProvince under the name of Manipur.
4. Tripura . . . . . . . . . The territory which immediately before the commencement of thisConstitution was being administered as if it were a Chief Commissioner'sProvince under the name of Tripura.
5. The Anadaman and Nicobar Islands . . . . . The territory which immediately before the commencement of thisConstitution was comprised in the Chief Commissioners Province of theAndaman and Nicobar Islands.
6. The Laccadive, Minicoy and Amindivi Islands . . The territory specified in Section 6 of the States Reorganisation Act, 1956."