Section 5 — Formation of Kerala State.

(1) As from the appointed day, there shall be formed a new 1 *** State to be known as the State of Kerala comprising the following territories, namely:― (a) the territories of the existing State of Travancore Cochin, excluding the territories transferred to the State of Madras by section 4; and (b) the territories comprised in― (i) Malabar district, excluding the islands of Laccadive and Minicoy, and (ii) Kasaragod taluk of South Kanara district; and thereupon the said territories shall cease to form part of the States of Travancore-Cochin and Madras, respectively. (2) The territories specified in clause (b) of sub-section (1) shall form a separate district to be known as Malabar district in the State of Kerala.

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