Section 4 in The Scheduled Castes And Scheduled Tribes Orders (Amendment) Act, 1956
4. Amendment of Scheduled Tribes Orders.
(1)The Schedule to the Constitution (Scheduled Tribes) Order, 1950 , is hereby amended in the manner and to the extent specified in Schedule III.(2)The Schedule to the Constitution (Scheduled Tribes) (Part C States) Order, 1951 , is hereby amended in the manner and to the extent specified in Schedule IV.
