Section 19 in The State Of Himachal Pradesh Act, 1970
19. Amendment of Scheduled Castes Orders
(1)On and from the appointed day, the Constitution (Scheduled Castes) Order, 1950, shall stand amended as directed in the First Schedule.(2)On and from the appointed day, the Constitution (Scheduled Castes) (Union Territories) Order, 1951, shall stand amended as directed in the Second Schedule.
