Section 3(2) in The Dadra And Nagar Haveli Act, 1961
(2)In the Representation of the People Act, 1950 (43 of 1950),--(a)in section 4, in sub-section (1), after the words "to the Laccadive, Minicoy and Amindivi Islands". the words ", to Dadra and Nagar Haveli" shall be inserted:(b)in the First Schedule,--(i)after entry 21, the following entry shall be inserted, namely:--"22. Dadra and Nagar Haveli..........1";(ii)entries 22 and 23 shall be re-numbered as entries 23 and 24 respectively.
