Formation of new States and alteration of areas, boundaries or names of existing States.—Parliament may by law— (a) form a new State by separation of territory from any State or by uniting two or more States or parts of States or by uniting any territory to a part of any State; (b) increase the area of any State; (c) diminish the area of any State; (d) alter the boundaries of any State; (e) alter the name of any State: 1 [Provided that no Bill for the purpose shall be introduced in either House of Parliament except on the recommendation of the ______________________________________________Open in Lexace · Ask the AI about this section
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