Section 5 in The State Of Himachal Pradesh Act, 1970
5.
Amendment of Fourth Schedule to the Constitution.- On and from the appointed day, in the Fourth Schedule to the Constitution, in the Table,---(a)entry 18 shall be re-numbered as entry 19 and before the entry as so re-numbered, the following entry shall be inserted namely:----"18.Himachal Pradesh..........................3";(b)entry 19 shall be omitted.The Legislative Assembly
