Objects and Reasons Agreements between the Governments of India and Pakisthan dated 10th September, 1958, 23rd October, 1959, and 11th January, 1960, settled certain boundary disputes between the Governments of India and Pakisthan relating to the borders of the State of Assam, Punjab and West Bengal and the Union Territory of Tripura.Accordingly to these agreements, certain territories are to be transferred to Pakisthan after demarcation. In the light of the Advisory Opinion of the Supreme Court in Special Reference No. 1 of 1959, it is proposed to amend the First Schedule to the Constitution under a law relatable to Article 368 thereof to give effect to the transfer of these territories.[30th April, 1954]An Act to extend certain laws to the areas which, prior to the commencement of the Constitution, were administered as excluded or partially excluded areas and which, on such commencement, were absorbed in certain States.BE it enacted by Parliament as follows:-
