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Union of India - Act

The Constitution (Scheduled Tribes) Order (Amendment) Act, 2013

UNION OF INDIA
India

The Constitution (Scheduled Tribes) Order (Amendment) Act, 2013

Act 24 of 2013

  • Published on 1 January 2013
  • Commenced on 1 January 2013
  • [This is the version of this document from 1 January 2013.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Constitution (Scheduled Tribes) Order (Amendment) Act, 2013(NO. 24 of 2013)

2059.

[18th September, 2013.]An Act further to amend the Constitution (Scheduled Tribes) Order, 1950 to modify the list of Scheduled Tribes in the States of Kerala and Chhattisgarh.Be it enacted by Parliament in the Sixty-fourth Year of the Republic of India as follows:-

1. Short title.

- This Act may be called the Constitution (Scheduled Tribes) Order (Amendment) Act, 2013.

2. Amendment of Part VII and Part XX of Constitution (Scheduled Tribes) Order, 1950.

- In the Schedule to the Constitution (Scheduled Tribes) Order, 1950 (C.O. 22),--
(a)in Part VII. - Kerala, after entry 27, insert--
"28. Marati (of the Hosdurg and Kasargod Taluks of
(b)in Part XX. - Chhattisgarh,--
(i)in entry 16, after "Asur,", insert "Abhuj Maria,";
(ii)in entry 27, after "Korwa,", insert "Hill Korwa,".