Part C
| Name | Territory |
| 1. Delhi.... | The territory which immediately before the commencement of this Constitution was comprised in the Chief Commissioner's Province of Delhi. |
| 2. Himachal Pradesh.... | The territories which immediately before the commencement of the Himachal Pradesh and Bilaspur (New State) Act, 1954, were comprised in the States of Himachal Pradesh and Bilaspur. |
| 3. Manipur.... | The territory which immediately before the commencement of this Constitution was being administered as if it were a Chief Commissioner's Province under the name of Manipur. |
| 4. Tripura.... | The territory which immediately before the commencement of this Constitution was being administered as if it were a Chief Commissioner's Province under the name of Tripura. |
| 5. The Laccadive Minicoy and Amindivi Islands. | The territory specified in section 6 of the States Reorganisation Act, 1956." |
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