Section 1863 in The Goa, Daman And Diu Reorganisation Act, 1987
1863.
Statement of Objects and Reasons. - With a view to satisfying the desires and aspirations of the people of the Union Territory of Goa, Daman and Diu, the Government have decided to undertake legislative measures to confer statehood on the Goa district of the Union Territory and to make Daman and Diu a separate Union Territory. This Bill is intended to give effect to this decision and will come into force on a date to be notified by the Central Government. It seeks to form a new State of Goa comprising the Goa district of the Union Territory and the new Union Territory of Daman and Diu comprising the Daman and Diu districts of the Union Territory. It also seeks to make the necessary supplemental. incidental and consequential provisions.Gazette of India, 8-5-87, Part II, Section 2, Ext., Page 24 (No. 23).[23rd May, 1987.]An Act to provide for the reorganisation of the Union territory of Goa, Daman and Diu and for matters connected therewith.BE it enacted by Parliament in the Thirty-eight Year of the Republic of India as follows:-PART-I Preliminary
