Section 2 in The Constitution (Scheduled Tribes) Order (Amendment) Act, 2003
2. Amendment of the Constitution (Scheduled Tribes) Order, 1950 .-
In the Schedule to the Constitution (Scheduled Tribes) Order, 1950 , in Part II.- Assam,-(i)for the sub- part heading" I. In the autonomous districts", the following shall be substituted, namely:-" I. In the autonomous districts of Karbi Anglong and North Cachar Hills";(ii)for the sub- part heading" II.In the State of Assam excluding the autonomous districts", the following shall be substituted, namely:-" II. In the State of Assam including the Bodoland Territorial Areas District and excluding the autonomous districts of Karbi Anglong and North Cachar Hills.".
