Section 18 in The Government Of Union Territories Act, 1963
18. Extent of legislative power.
(1)Subject to the provisions of this Act, the Legislative Assembly of [the Union territory] [Substituted by Act 18 of 1987, Section 65 (w.e.f. 30-5-1987)] may make laws for the whole or any part of the Union territory with respect to any of the matters enumerated in the State List or the Concurrent List in the Seventh Schedule to the Constitution in so far as any such matter is applicable in relation to Union territories.(2)Nothing in sub-section (1) shall derogate from the powers conferred on Parliament by the Constitution to make laws with respect to any matter for [the Union territory] [Substituted by Act 18 of 1987, Section 65 (w.e.f. 30-5-1987)] or any part thereof.
