Section 3 in THE CONSTITUTION (TWELFTH AMENDMENT) ACT, 1962
3. Amendment of article 240.-
In article 240 of the Constitution, in clause (1), after entry (c), the following entry shall be inserted, namely:-"(d) Goa, Daman and Diu.".[The Constitution (Twelfth Amendment) Act, 1962, one of the prominent ones for the country as in December 1961, India acquired Goa, Daman, and Diu from Portugal. To bring this integration into effect, the First Schedule of the Indian Constitution was amended in 1962. This amendment integrated Goa, Daman, and Diu as India’s eighth Union territory. It also included these areas under clause (1) of Article 240 of the Constitution. It allowed the President of India to “establish rules for the peace, progress, and good governance of the territory.” Also refer ]
