Section 9 in The Goa, Daman And Diu Reorganisation Act, 1987
9. Parliamentary constituency of the Union territory of Daman and Diu.
- The whole of the Union territory of Daman and Diu shall form one parliamentary constituency to be called the Daman and Diu parliamentary constituency and as soon as may be after the appointed day, election shall be held to the House of the People to elect a representative from that constituency, as if the seat of the member elected to the House of the People from that constituency has become vacant and the provisions of section 149 of the Representation of the People, Act, 1951 (43 of 1951) shall, so far as may be, apply in relation to such election.
