Section 3 in THE CONSTITUTION (TENTH AMENDMENT) ACT, 1961
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 ]
