The Acquired Territories (Merger) Act, 1960

[Act No. 64 of 1960]

[28th December, 1960.]

Contents
Sections	Particulars
Title	The Acquired Territories (Merger) Act, 1960
1.	Short title
2.	Definitions
3.	Merger of acquired territories
4.	Amendment of the First Schedule to the Constitution
5.	Construction of references to existing constituencies
6.	Provisions as to sitting members
7.	Property and assets
8.	Appropriation of moneys for expenditure in acquired territories
9.	Extension of laws
10.	Power to name authorities for exercising statutory functions
11.	Power to remove difficulties
First Schedule	[See Sections 2(A), 2(G), 3 and 4]
Second Schedule	[See Section 2(D)]