Union Territories (Separation of Judicial and Executive Functions) Act, 1969
संघ राज्यक्षेत्र (न्यायिक और कार्यपालक कृत्यों का पृथक्करण) अधिनियम, 1969
An Act to provide for the separation of judicial and executive functions in Union Territories.
- Act number
- Act 19 of 1969
- Year
- 1969
- Enacted on
- 31-05-1969
- In force from
- 02-10-1969
- Jurisdiction
- Central Act (India)
- Subjects
- Judiciary And Legal Profession, Administrative Law, Criminal Procedure
Read the full text of Union Territories (Separation of Judicial and Executive Functions) Act, 1969 section by section on LawLens.
Official source: India Code