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Constitution Article

Section 3 in THE CONSTITUTION (NINTH AMENDMENT) ACT, 1960

3. Amendment of the First Schedule to the Constitution.-

As from the appointed day, in the First Schedule to the Constitution,-
(a)in the paragraph relating to the territories of the State of Assam, the words, brackets and figures "and the territories referred to in Part I of the First Schedule to the Constitution (Ninth Amendment) Act, 1960" shall be added at the end;
(b)in the paragraph relating to the territories of the State of Punjab, the words, brackets and figures "but excluding the territories referred to in Part II of the First Schedule to the Constitution (Ninth Amendment) Act, 1960" shall be added at the end;
(c)in the paragraph relating to the territories of the State of West Bengal, the words, brackets and figures "but excluding the territories referred to in Part III of the First Schedule to the Constitution (Ninth Amendment) Act, 1960" shall be added at the end;
(d)in the paragraph relating to the extent of the Union Territory of Tripura, the words, brackets and figures "but excluding the territories referred to in Part IV of the First Schedule to the Constitution (Ninth Amendment) Act, 1960" shall be added at the end.
Schedule 1
First Schedule  
[See Sections 2(a), 2(c) and 3]