Section 2 — Definition.

The Union Territories (Separation of Judicial and Executive Functions) Act, 1969
In sections 3 to 9, "Union territory" means any Union territory other than the Union territory of Chandigarh.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.