371I. Special provision with respect to the State of Goa
Notwithstanding anything in this Constitution, the Legislative Assembly of the State of Goa shall consist of not less than thirty members.[Editorial comment-The Constitution (Fifty-sixth Amendment) Act, 1987, helped in changing the status of Goa from a Union territory to a full-fledged state. The introduction of Article371-I played a crucial role in assigning statehood identity to Goa. It helped the place become one of India’s most resided-in states and the most visited tourist attractions on a global level. As an independent state, personal growth, education, and tourism were emphasized as part of developmental projects. Konkani language was promoted. There was a gradual increase in the population. This Amendment Act also allowed Daman and Diu to attain the status of the separate Union territory of the Union of India.Also Refer]
