Section 2 in The Constitution (Scheduled Tribes) Order Amendment Act, 2006
2. Amendment of the Constitution (Scheduled Tribes) Order, 1950 , as amended by the Scheduled Castes and Scheduled Tribes Order (Amendment) Act, 1976 .-
In the Constitution (Scheduled Tribes) Order, 1950 , as amended by the Scheduled Castes and Scheduled Tribes Order (Amendment) Act, 1976 , in the Schedule, in Part III relating to Bihar, for item 22 (since renumbered as item 21), as appearing in the Hindi version of the said Act, the following shall be substituted, namely:-" 21. Lohara, Lohra".
