Legal Document View

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

Union of India - Section

Section 1 in Union territories (Separation of Judicial and Executive Functions) Act, 1969

1. Short title, extent and commencement.

(1)This Act may be called the Union territories (Separation of Judicial and Executive Functions) Act, 1969.
(2)It extends to all Union territories except the Union territory of Chandigarh.
(3)It shall come into force in a Union territory to which it extends on such [date] [2nd October, 1969, vide notification No. S.O. 3836, dated 17th September, 1969 in respect of the Union territory of Delhi. 1st March, 1970, vide notification No S.O. 384, Dated 29 January, 1970 in respect of Union territory of Laccadive, Minicoy and Amindive Islands.] as the Central Government may, by notification in the Official Gazette, appoint in respect thereof:Provided that different dates may be appointed for different areas in a Union territory and any reference to the commencement of this Act in relation to a Union territory or an area therein shall mean the date on which it comes into force in that Union territory or area.
Himachal Pradesh.- In its application to the U.T. of Himachal Pradesh (now a State) after the word "Chandigarh" add the words "and Himachal Pradesh" - [H.P. A.I.O., 1973 (w.r.e.f. 35.1.1971).]