Section 6 — Allocation of seats in House of People.

The Dadra and Nagar Haveli and Daman and Diu (Merger of Union territories) Act, 2019
On and from the appointed day, there shall be allocated two seats to the Union territory of Dadra and Nagar Haveli and Daman and Diu in the House of the People and the First Schedule to the Representation of the People Act, 1950 (43 of 1950) shall be deemed to be amended accordingly.

Official Hindi (PDF) ↗

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