Section 3 in The Acquired Territories (Merger) Act, 1960
3. Merger of acquired territories.-
(1)As from the appointed day, the acquired territories referred to in Part I, Part II and Part III of the First Schedule shall, respectively be included in and form part of the State of Assam, Punjab and West Bengal.(2)As from the appointed day, the State Government concerned shall, by order in the Official Gazette, provide for the administration of the acquired territories included in that State by including them or, any part of them in such district, sub-division, police station or other administrative unit as may be specified in the order.
