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Constitution and Amendments

THE CONSTITUTION (TENTH AMENDMENT) ACT, 1961

India

THE CONSTITUTION (TENTH AMENDMENT) ACT, 1961

Act 10 of 1961

  • Published in Gazette of India on 30 April 1956
  • Commenced on 16 August 1961
  • [This is the version of this document from 30 April 1956.]
  • [Note: The original publication document is not available and this content could not be verified.]
Statement of Objects and Reasons appended to the Constitution (Tenth Amendment) Bill, 1961 (Bill No. 43 of 1961) which was enacted as THE CONSTITUTION (Tenth Amendment) Act,1961STATEMENT OF OBJECTS AND REASONSThe people and the Varishta Panchayat of Free Dadra and Nagar Haveli have repeatedly affirmed their request to the Government of India for integration of their territories with the Union of India to which they rightly belong. Their request was recently embodied in a formal Resolution adopted by the Varishta Panchayat on the 12th June, 1961.In deference to the desire and request of the people of Free Dadra and Nagar Haveli for integration of their territories with the Union of India, the Government of India have decided that these territories should form part of the Union of India.It is proposed to specify these areas expressly as the Union territory of Dadra and Nagar Haveli by amending the First Schedule to the Constitution. It is further proposed to amend clause (1) of article 240 of the Constitution to include therein the Union territory of Dadra and Nagar Haveli in order to enable the President to make regulations for the peace, progress and good government of the territory.The Bill seeks to give effect to these proposals.An Act further to amend the Constitution of India.BE it enacted by Parliament in the Twelfth Year of the Republic of India as follows:-

1. Short title and commencement.-

(1)This Act may be called the Constitution (Tenth Amendment) Act, 1961.
(2)It shall be deemed to have come into force on the 11th day of August, 1961.

2. Amendment of the First Schedule to the Constitution.-

In the First Schedule to the Constitution, under the heading "THE UNION TERRITORIES", after entry 6, the following entry shall be inserted, namely:-"7. Dadra and Nagar Haveli: The territory which immediately before the eleventh day of August, 1961 was comprised in Free Dadra and Nagar Haveli.".

3. Amendment of article 240.-

In article 240 of the Constitution, in clause (1), after entry (b), the following entry shall be inserted, namely:-"(c) Dadra and Nagar Haveli.".[The Constitution (Tenth Amendment) Act, 1961, incorporated Dadra and Nagar Haveli as the seventh Union territory of India, by amending the First Schedule to the Constitution. It also amended clause (1) of article 240 of the Constitution to include the Union territory of Dadra and Nagar Haveli in order to enable the President to “make regulations for the peace, progress and good government of the territory”. Also refer ]