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Union of India - Section

Section 14 in The State Of Mizoram Act, 1986

14. Amendment of Scheduled Tribes Orders.

(1)On and from the appointed day, 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.