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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Constitution Subarticle

Section 29(2) in THE CONSTITUTION (SEVENTH AMENDMENT) ACT, 1956

(2)Notwithstanding the repeal of Article 243 of the Constitution by the said Schedule, all regulations made by the President under that article and in force immediately before the commencement of this Act shall continue in force until altered or repealed or amended by a competent Legislature or other competent authority.
Schedule  
(See Section 29  
Consequential and Minor Amendments and Repeals in the ConstitutionArticle 3.-In the proviso, omit "specified in Part A or Part B of the First Schedule".Article 16.-In clause (3), for "under any State specified in the First Schedule or any local or other authority within its territory any requirement as to residence within that State" substitute-"under the Government of, or any local or other authority within, a State or Union Territory, any requirement as to residence within that State or Union Territory".Article 31-A.-In sub-clause (a) of clause (2), for "Travancore-Cochin" substitute "Kerala".Article 58.-In the Explanation, omit "or Rajpramukh or Uparajpramukh".Article 66.-In the Explanation, omit "or Rajpramukh or Uparajpramukh".Article 72.-In clause (3), omit "or Rajpramukh".Article 73.-In the proviso to clause (1), omit "specified in Part A or Part B of the First Schedule".Article 101.-In clause (2), omit "specified in Part A or Part B of the First Schedule", and for "such a State" substitute "a State".Article 112.-In sub-clause (d)(iii) of clause (3), for "a Province corresponding to a State specified in Part A of the First Schedule", substitute "a Governor's Province of the Dominion of India".Article 143.-In clause (2), omit "clause (i) of" and for "said clause" substitute "said proviso".Article 151.-In clause (2), omit "or Rajpramukh".