Section 7 in THE UTTAR PRADESH REORGANISATION ACT, 2000
7. Amendment of the Fourth Schedule to the Constitution.-
On and from the appointed day, in the Fourth Schedule to the Constitution, in the Table,-(a)entries 17 to 28 shall be renumbered as entries 18 to 29 respectively;(b)in entry 16, for the figures "34", the figures "31" shall be substituted;(c)after entry 16, the following entry shall be inserted, namely:-"17.Uttaranchal ....................................................................3".
