Constitution (12th amendment) act 1962 : Constitution ( 12th Amendment) Act, 1962

Preamble

An Act further to amend the Constitution of India

Be it enacted by Parliament in the Thirteenth Year of the Republic of India as follows:-

Section 1. Short title and commencement

1. Short title and commencement.-(1) This Act may be called the Constitution (Twelfth Amendment) Act, 1962.

(2) It shall be deemed to have come into force on the 20th day of December, 1961.

Section 2. Amendment of the First Schedule to the Constitution

2. Amendment of the First Schedule to the Constitution.-In the First Schedule to the Constitution under the heading "THE UNION TERRITORIES", after entry 7, the following entry shall be inserted, namely:-

"8. Goa, Daman and Diu. The territories which immediately before the twentieth day of December, 1961 were comprised in Goa, Daman and Diu.".

Section 3. Amendment of Article 240

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.".