The Dadra and Nagar Haveli and Daman and Diu (Merger of Union Territories) Act, 2019

[Act No. 44 of 2019]

[09th December, 2019.]

Contents
Sections	Particulars
Title	The Dadra and Nagar Haveli and Daman and Diu (Merger of Union Territories) Act, 2019
Part I	Preliminary
1	Short title and commencement
2	Definitions
Part II	Merger of Union Territories
3	Formation of Union territory of Dadra and Nagar Haveli and Daman and Diu
4	Amendment of article 240 of Constitution
5	Amendment of First Schedule to Constitution
Part III	Representation in the House of the People
6	Allocation of seats in House of People
7	Provisions as to sitting members
Part IV	High Court
8	Extension of jurisdiction of High Court of Bombay
Part V	Assets And Liabilities
9	Land and goods
10	Cash balances
11	Arrears of tax
12	Right to recover loans and advances
13	Assets and liabilities of Union territory undertakings
14	Refund of taxes collected in excess
Part VI	Provisions as to Services
15	Provisions relating to All India Services
16	Provisions relating to other services
Part VII	Legal and Miscellaneous Provisions
17	Extension of laws
18	Power to construe laws
19	Power to adapt laws
20	Legal proceedings
21	Transfer of pending proceeding
22	Effect of provisions inconsistent with other laws
23	Power to remove difficulties