Section 2 in The Constitution (Scheduled Castes) Order (Amendment) Act, 2016
2. Amendment of Constitution (Scheduled Castes) Order, 1950.
- In the Schedule to the Constitution (Scheduled Castes) Order, 1950,-(a)in Part V. - Haryana. -(i)after entry 1, insert,-"1A. Aheria, Aheri, Hari, Heri, Thori, Turi";(ii)after entry 29, insert,-"29A. Rai Sikh";(b)in Part VIII. - Kerala, for entries 36 and 37, substitute-"36. Malayan (in the areas comprising the Kannur, Kasaragode, Kozhikode and Wayanad districts)
