Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DADRA AND NAGAR HAVELI (CITIZENSHIP) ORDER, 1962 CONTENTS 1. 1 2. 2 DADRA AND NAGAR HAVELI (CITIZENSHIP) ORDER, 1962 11. Published in the Gazette of India. Pt. II, Sec. 3 (i), dated 29th March, 1962. S.O. 960, dated 28th March, 1962.-In exercise of the powers conferred by Sec. 7 of the Citizenship Act, 1955 (57 of 1955), the Central Government hereby makes the following order, namely : 1. 1 :- This Order may be called the Dadra and Nagar Haveli (Citizenship) Order, 1962. 2. 2 :- Every person who immediately before the 11th day of August, 1961, had his domicile in the territory now comprised in the Union Territory of Dadra and Nagar Haveli and- (a) who was born in that territory ; or (b) who has been ordinarily resident in that territory for not less than two years immediately preceding that day, shall be deemed to have l)ecome a citizen of India on that day.