Article 3 — Formation of new States and alteration of areas, boundaries or names of existing States

Formation of new States and alteration of areas, boundaries or names of existing States.—Parliament may by law— (a) form a new State by separation of territory from any State or by uniting two or more States or parts of States or by uniting any territory to a part of any State; (b) increase the area of any State; (c) diminish the area of any State; (d) alter the boundaries of any State; (e) alter the name of any State: 1 [Provided that no Bill for the purpose shall be introduced in either House of Parliament except on the recommendation of the ______________________________________________

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