Section 13(2) in The Goa, Daman And Diu Reorganisation Act, 1987
(2)The period of five years referred to in clause (1) of article 172 shall, in the case of provisional Legislative Assembly referred to in sub-section (1), be deemed to have commenced on the date on which the duration of the Legislative Assembly of the existing Union territory commenced under section 5 of the Government of Union Territories Act, 1963 (20 of 1963).
