(1)On and from the appointed day, there shall be formed a new State to be known as the State of Haryana comprising the following territories of the existing State of Punjab, namely :-(a)Hissar, Rohtak, Gurgaon, Karnal and Mahendragarh districts;(b)Narwana and Jind tahsils of Sangrur district;(c)Ambala, Jagadhri, and Naraingarh tahsils of Ambala district;(d)Pinjore kanungo circle of Kharar tahsil of Ambala district; and(e)the territories in Manimajra kanungo circle of Kharar tahsil of Ambala district specified in the First Schedule;and thereupon the said territories shall cease to form part of the existing State of Punjab.(2)The territories referred to in clause (b) of sub-section (1) shall form a separate district known as the Jind district in the State of Haryana.(3)The territories referred to in clauses (c), (d) and (e) of sub-section (1) shall form a separate district to be known as Ambala district in the State of Haryana and in that district,(i)the territories referred to in clauses (d) and (e) of sub-section (1) shall be included in, and form part of, the Naraingarh tahsil, and(ii)the territories referred to in clause (e) of sub-section (1) shall be included in and form part of, Pinjore kanungo circle in the Naraingarh tahsil.
