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15. Establishment of Zonal Councils.-

As from the appointed day, there shall be a Zonal Council for each of the following five zones, namely:-

(a) the Northern Zone, comprising the States of 1[Haryana], 2[Punjab, Himachal Pradesh], Rajasthan and Jammu and Kashmir and the 3[Union territories] of Delhi, 4[and Chandigarh];

(b) the Central Zone, comprising the States of Uttar Pradesh and Madhya Pradesh;

5[(c) the Eastern Zone, comprising the States of Bihar, West Bengal 6[Orissa and Sikkim];]

7[(d) the Western Zone, comprising the States of Goa, Gujarat and Maharashtra and the Union territories of Dadra and Nagar Haveli and Daman and Diu; and]

(e) the Southern Zone, comprising the States of Andhra Pradesh, 8[ 9[Tamil Nadu], 10[Karnataka] and Kerala] 11[and the Union territory of Pondicherry].

1. Subs. by Act 31 of 1966, s. 86, for "Punjab" (w.e.f. 1-11-1966).

2. Subs. by Act 53 of 1970, s. 47, for "Punjab" (w.e.f. 25-1-1971).

3. Subs. by the Adaptation of Laws (No. 1) Order, 1956, for "Part C States".

4. Subs. by Act 53 of 1970, s. 47, for "Himachal Pradesh and Chandigarh" (w.e.f. 25-1-1971).

5. Subs. by Act 81 of 1971, s. 74, for clause (c) (w.e.f. 21-1-1972).

6. Subs. by Notification No. S.O. 778(E), dated 8-12-1976, Gazette of India, Pt. II, Sec. 3(ii).

7. Subs. by Act 18 of 1987, s. 64, for clause (d) (w.e.f. 30-5-1987).

8. Subs. by Act 11 of 1960, s. 86, for "Madras and Kerala" (w.e.f. 1-5-1960).

9. Subs. by the Madras State (Alteration of Name) (Adaptation of Laws on Union Subjects) Order, 1970, for "Madras" (w.e.f. 14-1-1969).

10. Subs. by the Mysore State (Alteration of Name) (Adaptation of Laws on Union Subjects) Order, 1974, for "Mysore" (w.e.f. 1-11-1973).

11. Ins. by Act 20 of 1963, s. 57 and Second Schedule (w.e.f. 13-5-1963).

12. Subs. by the Adaptation of Laws (No. 1) Order, 1956, for "such State".

13. Omitted by Act 81 of 1971, s. 74 (w.e.f. 21-1-1972).







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