Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 6] [Article 239AA(2)] [Article 239AA] [Constitution] Constitution Subarticle Article 239AA(2)(a) in Constitution of India (a)There shall be a Legislative Assembly for the National Capital Territory and the seals in such Assembly shall be filled by members chosen by direct election from territorial constituencies in the National Capital Territory.