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[Cites 0, Cited by 0] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(2) in The Government Of Union Territories Act, 1963

(2)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint:[Provided that it shall come into force in the Union territory of Mizoram on such date, being a date not earlier than the date of commencement of the Government of Union Territories (Amendment) Act, 1971 (83 of 1971), as the Central Government may, by notification in the Official Gazette, appoint:] [Inserted by Act 83 of 1971, Section 2 (w.e.f. 16-2-1972)][Provided further that it shall come into force in the Union territory of Arunachal Pradesh on such date, being a date not earlier than the date of commencement of the Government of Union Territories (Amendment) Act, 1975 (29 of 1975), as the Central Government may, by notification in the Official Gazette, appoint:] [Inserted by Act 29 of 1975, Section 2 (w.e.f. 15-8-1975)][Provided also that, subject to the preceding provisos,] [Substituted by Act 29 of 1975, Section 2, for "Provided further that" (w.e.f. 15-8-1975)] different dates* may be appointed for different provisions of this Act and for different Union territories and any reference in any such provision to the commencement of this Act shall be construed as a reference to the coming into force of that provision.
Part I, sections 3, 4 and 14 of Part II, Part III, sections 53, 56 and 57 of Part V and First and Second Schedules, so far as they are applicable, came into force in the Union territory of Goa, Daman and Diu, on the 13th May, 1963, by Notification No. G.S.R. 814, dated 13-5-1963, see Gazette of India Extraordinary, Pt. II, Section 3(i), p. 423 and the remaining provisions of the Act came into force in the Union territory of Goa, Daman and Diu, on 20-12-1963: vide Notification No. G.S.R 1922 dt. 16-12-1963, Gazette of India, Exty., Pt. II, Section 3(i), p. 867.Part I, sections 53, 56 and 57 of Part V and the Second Schedule, so far as they are applicable, came into force in the Union territory of Pondicherry of the 13th May, 1963, by Notification No. G.S.R. 815, dated 13-5-1963, see ibid., and the remaining provisions came into force on the 1st July, 1963, by Notification No. G.S.R. 1025, dated 15-6-1963, see Gazette of India, Extraordinary, Pt. II, Section 3(i), p. 471.All the provisions came into force in the Union territories of Himachal Pradesh, Manipur and Tripura, and so much of the provisions as apply to the Union territory of Delhi, came into force in that Union territory, on the 1st July, 1963, by Notification No. S.O. 1660, dated 14-6-1963, see Gazette of India, Extraordinary, Pt. II. Section 3(ii), p. 301.So much of the provisions as apply to the Union territory of Dadra and Nagar Haveli came into force in that Union territory, on the 1st July, 1963, by Notification No. G.S.R. 1025, dated 15-6-1963, see Gazette of India, Extraordinary, Pt. II, Section 3(i), p. 471.Sections 1, 2, 3, 4, 14, 38, 43A and 56 of the Act shall come into force in the Union Territory of Mizoram on 17-2-1972: vide Notification No. G.S.R. 81(E) dated 16-2-1972, Gazette of India, Exty., Pt. II, Section 3(i), p. 241.All the provisions of the Act, other than those which have already come into force in the Union territory of Mizoram, shall, so far as they are applicable, come into force in that Union territory on 3-51972; vide Notification No. G.S.R. 269(E) dated 30-4-1972, Gazette of India, Exty., Pt. II, Section 3(i), p-...."