(1)India, that is Bharat, shall be a Union of States.(2)[ The States and the territories thereof shall be as specified in the First Schedule.] [Substituted by the Constitution (Seventh Amendment) Act, 1956, Section 2, for Clause (2).](3)The territory of India shall comprise-(a)The territories of the States;(b)[ the Union territories specified in the First Schedule; and] [Substituted by the Constitution (Seventh Amendment) Act, 1956, Section 2, for sub-Clause (b).](c)such other territories as may be acquired.
