LexSection 24 — Procedure as to lapsing of Bills.
The Government of Union Territories Act, 1963
(1) A Bill pending in the Legislative Assembly of 1 [the Union territory] shall not lapse by reason of the prorogation of the Assembly. (2) A Bill which is pending in the Legislative Assembly of 1 [the Union territory] shall lapse on a dissolution of the Assembly.Open in Lexace · Ask the AI about this section