1. Name and territory of the Union
(1) India, that is Bharat, shall be a Union of States.
1[(2) The States and Territories thereof shall be a specified in the First Schedule.]
(3) The Territory of the India shall be comprise-
(a) the Territories of the States;
2[(b) the Union Territories specified in the First Schedule; and
(c) such other Territories as may be acquired;
1. Subs. by the Constitution (Seventh Amendment) Act, 1956, Sec. 2, for clause (2).
2. 1. Subs. by the Constitution (Seventh Amendment) Act, 1956, Sec. 2, for sub-clause (b). |
