Section 3(3)(m) in THE CONSTITUTION (SEVENTY-FOURTH AMENDMENT) ACT, 1992

[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

Constitution Subarticle

Section 3(3)(m) in THE CONSTITUTION (SEVENTY-FOURTH AMENDMENT) ACT, 1992

(m)exempting Scheduled areas referred to in clause (1), and tribal areas referred to in clause (2), of article 244, from the application of the provisions of the Bill. Extension of provisions of the Bill to such areas may be done by Parliament by law;

Legal Document View

Unlock Advanced Research with PRISMAI

Constitution Subarticle

Section 3(3)(m) in THE CONSTITUTION (SEVENTY-FOURTH AMENDMENT) ACT, 1992