4. Amendment of the First Schedule to the Constitution.-
As from the appointed day, in the First Schedule to the Constitution, under the heading "1. THE STATES",-(a)for entry 4, the following entry shall be substituted, namely:-"4. Gujarat.- The territories referred to in sub-section (1) of section 3 of the Bombay Reorganisation Act, 1960.";(b)after entry 7, the following entry shall be inserted, namely:-"8. Maharashtra.- The territories specified in sub-section (1) of section 8 of the States Reorganisation Act, 1956, but excluding the territories referred to in sub-section (1) of section 3 of the Bombay Reorganisation Act, 1960,"; and(c)entries 8 to 14 shall be renumbered as entries 9 to 15 respectively.
