9. Amendment of the Fourth Schedule to the Constitution.
- On and from the appointed day, in the Fourth Schedule to the Constitution, in the Table, -(a)entries 5 to 21 shall be re-numbered as entries 6 to 22 respectively;(b)after entry 4, the following entry shall be inserted, namely :-"5. Haryana .........5";(c)in entry 12 as so re-numbered, for the figures "11", the figure "7" shall be substituted;(d)in entry 19 as so re-numbered, for the figure "2" the figure "3" shall be substituted; and(e)for the figures "226" the figures "228" shall be substituted.
