Section 7 in THE CONSTITUTION (FOURTEENTH AMENDMENT) ACT, 1962
7. Retrospective operation of certain provisions.-
Section 3 and clause (a) of section 5 shall be deemed to have come into force on the 16th day of August, 1962.[The Constitution (Fourteenth Amendment) Act, 1962, provided Parliament with the power to enact laws establishing legislatures and ministerial councils in specific Union regions. The French colonies of Pondicherry, Mahé, Yanam, and Karikal officially became part of the Indian Union on August 16, 1962, following the ratification of the Treaty of Cession by France and India. Additionally, this amendment granted Parliament the power to enact laws for creating legislatures and a council of ministers for certain union territories, namely Puducherry, Goa, Himachal Pradesh, Tripura, Daman and Diu, and Manipur. It involved changes to sections 81 and 240 and the First and Fourth Schedules to the Constitution. Furthermore, a new article 239A was proposed to be added to the Constitution. Also refer ]
