The Dadra and Nagar Haveli Act, 1961

[Act No. 35 of 1961]

[2nd September, 1961.]

Contents:
Title	The Dadra and Nagar Haveli Act, 1961
Sections:	Particulars:
1.	Short title, extent and commencement
2.	Definitions
3.	Representation in the House of the People
4.	Varishta Panchayat
5.	Other functionaries
6.	Property and assets
7.	Rights and obligations
8.	Continuance of existing laws
9.	Continuance of existing taxes
10.	Power to extend enactments to Dadra and Nagar Haveli
11.	Extension of the jurisdiction of Bombay High Court to Dadra and Nagar Haveli
12.	Powers of courts and other authorities for purposes of facilitating the application of laws
13.	Power to remove difficulties
14.	Power to make rules