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 0] [Entire Act] Union of India - Section Section 4 in The Union Territories (Direct Election To The house Of The People) Act, 1965 4. Amendment of Act 43 of 1950. [Repealed by the Repealing and Amending Act, 1974 (56 of 1974), Section 2 and 1st Sch. (20-12-1974)].
