(2)Any such law as is referred to in clause (1) shall not be deemed to be an amendment of this Constitution for the purposes of article 368 notwithstanding that it contains any provision which amends or has the effect of amending this Constitution.[Editorial comment- The Constitution (Fourteenth Amendment) Act, 1962, this article 239A was added when the French colonies of Pondicherry, Mahé, Yanam, and Karikal became part of the Indian Union on August 16, 1962. This followed the ratification of the Treaty of Cession by both France and India. The integration of the colonies into the Indian Union was formalized through the Treaty of Cession.The President, however, shall no longer promulgate regulations or take other actions with effect from the date set for the first meeting of any legislature established under the new article 239A to serve the union territories of Goa, Daman, and Diu, or Pondicherry.Also refer ][Editorial comment-The Constitution (Twenty-Seventh Amendment) Act, 1971 in Article 239A, a slight change was made to the sentence containing “Goa, Daman and Diu, and Pondicherry” by adding the word “Mizoram”. That is, part of Article 239A now became “Goa, Daman and Diu, Pondicherry and Mizoram”.Also Refer ][Editorial comment-The Constitution (Thirty-Seventh Amendment) Act, 1975, a new Article 239A was inserted which deals with the power of Parliament to create local legislatures or councils of ministers or both for certain Union Territories. Originally, the UTs present in this Article were Mizoram and Pondicherry. By this amendment, the UT of Arunachal Pradesh was given the same status as the other two.Also Refer]
