Section 2 in 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,".
