With the Dadra and Nagar Haveli and Daman and Diu (Merger of Union territories) Act, 2019 now both the existing Union Territories of Dadra and Nagar Haveli and Daman and Diu will be formed into —
“Union territory of Dadra and Nagar Haveli and Daman and Diu”
The said Act received President’s assent on 09-12-2019.
Following are the major heads of the Act:
- Formation of Union territory of Dadra and Nagar Haveli and Daman and Diu
- Amendment of Article 240 of Constitution
- Amendment of the First Schedule to Constitution
- Allocation of seats in House of People
- Provisions as to sitting members
- Extension of jurisdiction of High Court of Bombay
- Assets and Liabilities
- Provisions as to Services
*Please follow the link to read the Act: The Dadra and Nagar Haveli and Daman and Diu (Merger of Union territories) Act, 2019
Ministry of Law and Justice