Constitution (19th amendment) act 1966 : Constitution ( 19th 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 (Nineteenth Amendment) Act, 1966.

Section 2. Amendment of Article 324

2. Amendment of Article 324.-In Article 324 of the Constitution, in clause (1), the words ", including the appointment of election tribunals for the decision of doubts and disputes arising out of or in connection with elections to Parliament and to the Legislatures of States" shall be omitted.