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Union of India - Act

The Constitution (Scheduled Tribes) Order Amendment Act, 2006

UNION OF INDIA
India

The Constitution (Scheduled Tribes) Order Amendment Act, 2006

Act 48 of 2006

  • Published on 1 January 2006
  • Commenced on 1 January 2006
  • [This is the version of this document from 1 January 2006.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the Constitution (Scheduled Tribes) Order, 1950 to modify the list of Scheduled Tribes in the State of Bihar.BE it enacted by Parliament in the Fifty- seventh Year of the Republic of India as follows:-

1. Short title.-

This Act may be called the Constitution (Scheduled Tribes) Order Amendment Act, 2006 .

2. Amendment of the Constitution (Scheduled Tribes) Order, 1950 , as amended by the Scheduled Castes and Scheduled Tribes Order (Amendment) Act, 1976 .-

In the Constitution (Scheduled Tribes) Order, 1950 , as amended by the Scheduled Castes and Scheduled Tribes Order (Amendment) Act, 1976 , in the Schedule, in Part III relating to Bihar, for item 22 (since renumbered as item 21), as appearing in the Hindi version of the said Act, the following shall be substituted, namely:-" 21. Lohara, Lohra".