Section 3 in The Union Territories (Direct Election To The house Of The People) Act, 1965
3. Direct election to fill the seats in the House of the People allotted to certain Union Territories.
At the next general election to the House of the People and thereafter, the seats allotted under section 3 of the Representation of the People Act, 1950 (43 of 1950) to the Union territories in the House of the People shall be seats to be filled by persons chosen by direct election and for that purpose each Union territory shall form one parliamentary constituency.
