Section 5(1) in The States Reorganisation Act, 1956
(1)As from the appointed day, there shall be formed a new [***] [The word and letter "Part A" omitted by the Adaptation of Laws (No. 1) Order, 1956] State to be known as the State of Kerala comprising the following territories, namely:--(a)the territories of the existing State of Travancore-Cochin, excluding the territories transferred to the State of Madras by section 4; and(b)the territories comprised in--(i)Malabar district, excluding the islands of Laccadive and Minicoy, and(ii)Kasaragod taluk of South Kanara district; and thereupon the said territories shall cease to form part of the States of Travancore-Cochin and Madras, respectively.
