The Union Territories (Separation of Judicial and Executive Functions) Act, 1969

[Act No. 19 of 1969]

[31st May, 1969.]

Contents
Title	The Union Territories (Separation of Judicial and Executive Functions) Act, 1969
Sections	Particulars
1.	Short title, extent and commencement
2.	Definition
3.	Amendments to Code of Criminal Procedure, 1898
4.	Amendments not to render invalid notifications, etc., before commencement of Act
5.	Functions exercisable by Judicial and Executive Magistrates
6.	Repeal of laws in transferred areas in Himachal Pradesh
7.	Saving
8.	Power to remove difficulties
9.	Power of Legislative Assembly of Union territory to amend this Act
The Schedule	Amendments to the Code of Criminal Procedure, 1898 (5 Of 1898)