Constitution (18th amendment) act 1966 : Constitution ( 18th Amendment) Act, 1966

Preamble

An Act further to amend the Constitution of India

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

Section 1. Short title

1. Short title.-This Act may be called the Constitution (Eighteenth Amendment) Act, 1966.

Section 2. Amendment of Article 3

2. Amendment of Article 3.-In Article 3 of the Constitution, the following Explanations shall be inserted at the end, namely:-

‘Explanation I.-In this article in clauses (a) to (c), "State" includes a Union Territory but in the proviso, "State" does not include a Union Territory.

Explanation II.-The power conferred on Parliament by clause (a) includes the power to form a new State or Union Territory by uniting a part of any State or Union Territory to any other State or Union Territory.’.