Section 20 in The State Of Himachal Pradesh Act, 1970
20. Amendment of Scheduled Tribes Orders
(1)On and from the appointed [day] [i.e. 25-1-1971], the Constitution (Scheduled Tribes) Order, 1950, shall stand amended as directed in the Third Schedule.(2)On and from the appointed day.the Constitution (Scheduled Tribes ) (Union Territories ) Order, 1951, shall stand amended as directed in the Fourth Schedule.
