Section 5 — Amendment of First Schedule to Constitution.

The Dadra and Nagar Haveli and Daman and Diu (Merger of Union territories) Act, 2019
On and from the appointed day, in the First Schedule to the Constitution, under the heading II. THE UNION TERRITORIES, for entries 4 and 5 and the corresponding entries relating thereto, the following shall be substituted, namely:--- Name Extent "4. Dadra and Nagar Haveli and Daman and Diu The territory which immediately before the eleventh day of August, 1961 was comprised in Free Dadra and Nagar Haveli and the territories specified in section 4 of the Goa, Daman and Diu Reorganisation Act, 1987 (18 of 1987).". .

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