LexSection 66 — Applicability of Scheduled Tribes Order.
The Jammu and Kashmir Reorganisation Act, 2019
On and from the appointed day, the Constitution Jammu and Kashmir (Scheduled Tribes) Order, 1989, [Jammu and Kashmir (Scheduled Tribes Order, 1989)] shall stand applied to the Union territory of Jammu and Kashmir and Union territory of Ladakh.Open in Lexace · Ask the AI about this section