Section 3 in The Scheduled Castes And Scheduled Tribes Orders (Amendment) Act, 1956
3. Amendment of Scheduled Castes Orders.
(1)The Constitution (Scheduled Castes) Order, 1950 , is hereby amended in the manner and to the extent specified in Schedule I.(2)The Constitution (Scheduled Castes) (Part C States) Order, 1951 , is hereby amended in the manner and to the extent specified in Schedule II.
