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THE GOVERNMENT OF UNION TERRITORIES ACT, 1963
THE GOVERNMENT OF UNION TERRITORIES ACT, 1963
(No. 20 of 1963)
(10th Mary, 1963)
An Act to provide for Legislative Assemblies and Councils of Ministers for certain Union territories and for certain other matters.
Be it enacted by Parliament in the Fourteenth Year of the Republic of India as follows:-
PART I
PRELININARY
Short title and Commencement:-
1. (1) This Act may be called the Government of Union Territories Act, 1963.
(2) It shall come into force on such date [Provisions of ss. 1,2,53, 56 and 57 and Schedule II came into force in the Union territory of Pondicherry on 13-5-1963, vide Notification G.S.R. 815, dated 13-5-1963. The remaining provisions of this Act came into force on 1-7-1963 vide Notification No. G.S.R, 1025, dated 15-6-1963.] as the Central Government may, by notification in the Official Gazette, appoint:
Inserted by Act 83 of 1971, s.2, w.e.f. 16-2-1972 –Notification G.S.R. 75(E)- 15-2-1972.[Provided that it shall come into force in the Union territory of Mizoram on such date, being a date not earlier than the date of commencement of the Government of Union Territories (Amendment) Act, 1971, as the Central Government may, by notification in Official Gazette, appoint:]
Inserted by Act 29 of 1975, s.2, w.e.f. 15-8-1975 S.O. 398(E)-31-7-1975. [Provided further that it shall come into force in the Union territory of Arunachal Pradesh on such date, being a date not earlier than the date of commencement of the Government of Union Territories (Amendment) Act, 1975, as the Central Government may, by notification in the Official Gazette, appoint.]:
Substituted by Act 29 of 1975, s.2, w.e.f. 15-8-1975 S.O.398 (E)-31-7-1975. [Provided also that subject to the preceding provisos] different dates [Provisions of ss. 1,2,53, 56 and 57 and Schedule II came into force in the Union territory of Pondicherry on 13-5-1963, vide Notification G.S.R. 815, dated 13-5-1963. The remaining provisions of this Act came into force on 1-7-1963 vide Notification No. G.S.R, 1025, dated 15-6-1963.] may be appointed for different provisions of this Act and for different Union territories and any reference in any such
