232. Articles 230, 231 and 232 substituted with articles 230 and 231
Omitted vide Constitution (Seventh Amendment) Act, 1956.[Editorial comment-The Constitution (Seventy-second Amendment) Act, 1992, provides the reservation of seats to the Scheduled tribes (ST) in the legislative assembly of the State of Tripura. It is valid till the date of re-adjustment of seats based on the first census after the year 2000, as provided for in Article 170 of the Indian Constitution for the state of Tripura.Also Refer]
