On and from the appointed day, in the First Schedule to the Constitution,— (a) under the heading “I. THE STATES”,— (i) in the paragraph relating to the territories of the State of Punjab, the following shall be added at the end, namely:— “and the territories specified in sub-section (1) of section 3, section 4 and sub-section (1) of section 5 of the Punjab Reorganisation Act, 1966”; (ii) after entry 16, the following entry shall be inserted, namely:— “17. Haryana… The territories specified in sub-section (1) of section 3 of the Punjab Reorganisation Act, 1966”; (b) under the heading “II. THE UNION TERRITORIES”,— (i) in the paragraph relating to the extent of the Union territory of Himachal Pradesh, the following shall be added at the end, namely:— “and the territories specified in sub-section (1) of section 5 of the Punjab Reorganisation Act, 1966”; (ii) after entry 9, the following entry shall be inserted, namely:— “10. Chandigarh… The territories specified in section 4 of the Punjab Reorganisation Act, 1966.”.Open in Lexace · Ask the AI about this section
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