Section 3(1) in THE CONSTITUTION (SEVENTH AMENDMENT) ACT, 1956
(1)In Article 80 of the Constitution,-(a)in sub-clause (b) of clause (1), after word "States", the words "and of the Union Territories" shall be added;(b)in clause (2), after the words "of the States" the words "and of the Union Territories" shall be inserted;(c)in clause (4), the words and letters "specified in Part A or Part B of the First Schedule" shall be omitted; and(d)in clause (5), for the words and letter "States specified in Part C of the First Schedule", the words "Union Territories" shall be substituted.
