Section 25 in The North-Eastern Areas (Reorganisation) Act, 1971
25. Amendment of Scheduled Castes Orders.
(1)On and from the appointed any, the Constitution (Scheduled Castes) Order, 1950 shall stand amended as directed in the Second Schedule.(2)On and from the appointed day, the Constitution (Scheduled Castes) (Union Territories) Order, 1951 shall stand amended as directed in the Third Schedule.
