Section 188 in THE CONSTITUTION (FORTIETH AMENDMENT) ACT, 1976
188. The Pondicherry Land Reforms (Fixation of Ceiling on Land) Act, 1973 (Pondicherry Act 9 of 1974).".
[The Constitution (Fortieth Amendment) Act, 1976, gave the Parliament the power to periodically define India's territorial seas, continental shelf, exclusive economic zone (EEZ), and maritime zones. This amendment modified Article 297 and the 9th Schedule of the Constitution. It empowered the Parliament to periodically specify the boundaries of India’s continental shelf, territorial seas, exclusive economic zone (EEZ), and marine zones. Additionally, 64 more Central and state laws, most of which dealt with land reforms, were added to the 9th Schedule."Also Refer]
