(b)conferring on such permanent residents any special rights and privileges or imposing upon other persons any restrictions as respects—(i)employment under the State Government;(ii)acquisition of immovable property in the State;(iii)settlement in the State; or(iv)right to scholarships and such other forms of aid as the State Government may provide, shall be void on the ground that it is inconsistent with or takes away or abridges any rights conferred on the other citizens of India by any provision of this part.
