(1)The provisions of the Fifth Schedule shall apply to the administration and control of the Scheduled Areas and Scheduled Tribes in any State [* * *] [The words and letters " specified in Part A or Part B of the First Schedule" omitted by the Constitution (Seventh Amendment) Act, 1956, Section 29 and Schedule.] other than [the States of Assam [, [Meghalaya, Tripura and Mizoram.] [Substituted by the North-Eastern Areas (Reorganisation) Act, 1971 (81 of 1971), Section 71, for " the State of Assam" (w.e.f. 21.1.1972).]
