Section 1950 in The Constitution (Scheduled Castes And Scheduled Tribes) Orders (Amendment) Act, 2002
1950. and the Constitution (Scheduled Tribes) Order, 1950 so as to
provide for inclusion of certain Scheduled Castes and Scheduled Tribesoustees of the States of Madhya Pradesh and Mahara htra, who have beendisplaced due to Sardar Sarovar Project on the Narmada River and aresettled or may be settled in the State of Gujarat, in the lists of
