Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 2(1)] [Section 2] [Entire Act] Union of India - Subsection Section 2(1)(a) in The Government Of Union Territories Act, 1963 (a)"Administrator" means the administrator of [the Union territory] [Substituted by Act 18 of 1987, Section 65 (w.e.f. 30-5-1987)] appointed by the President under artcle 239;