Section 1305 in The Punjab Reorganisation Act, 1966
1305.
On the 21st March, 1966, it was announced in the Lok Sabha that Government has decided to accept in principle the reorganisation of the existing State of Punjab on linguistic basis. On the 18th April, 1966, that House was informed that necessary legislation would be brought forward for the reorganisation of the State as soon as the boundaries of the new States were settled and necessary legislation to amend Article 3 of the Constitution to enable the transfer of certain areas of the existing state of the Union Territory of Himachal Pradesh was enacted. The Punjab Reorganisation Bill, 1966, is destined to reorganise the existing State so as to constitute two separate State of Punjab and Haryana and a new Union Territory by the name of Chandigarh and to transfer certain areas of the existing State to the Union Territory of Himachal Pradesh.The Bill provides for the territories of two States and the new Union Territory and also specifies the areas to be transferred to the Union Territory of Himachal Pradesh and makes the necessary supplemental, incidental and consequential provisions in relation to such reorganisation, including representation in Parliament and in the State Legislatures.The notes on clauses explain in detail the various provisions of the Bill".[18th September, 1966.]An Act to provide for the reorganisation of the existing State of Punjab and for matters connected therewith.Be it enacted by Parliament in the Seventeenth Year of the Republic of India as follows :-
