Section 4 in The State Of Himachal Pradesh Act, 1970
4. Amendment of First Schedule to the Constitution.
On and from the appointed day, in the First Schedule to the Constitution,--(a)under the heading "I. THE STATES", after entry 17, the following entry shall be inserted, namely:--"18. Himachal Pradesh. The territories which immediately before the commencement of this Constitution were being administered as if they were Chief Commissioners' Provinces under the names of Himachal Pradesh and Bilaspur and the territories specified in sub-section (1) of section 5 of the Punjab Reorganisation Act, 1966.";(b)under the heading "II. THE UNION TERRITORIES", entry 2 relating to Himachal Pradesh shall be omitted and entries 3 to 10 shall be re-numbered as entries 2 to 9 respectively.
