Union Territories (Direct Election to the House of the People) Act, 1965
संघ राज्यक्षेत्र (लोक सभा प्रत्यक्ष निर्वाचन) अधिनियम, 1965
An Act to provide for direct election in certain Union territories for filling the seats allotted to them in the House of the People and for matters connected therewith.
- Act number
- Act 49 of 1965
- Year
- 1965
- Enacted on
- 22-12-1965
- In force from
- 22-12-1965
- Jurisdiction
- Central Act (India)
- Subjects
- Elections
Read the full text of Union Territories (Direct Election to the House of the People) Act, 1965 section by section on LawLens.
Official source: India Code