LexSection 10 — Amendment of Fourth Schedule to the Constitution.
The North-Eastern Areas (Reorganisation) Act, 1971
On and from the appointed day, in the Fourth Schedule to the Constitution, in the Table,— (a) for entries 19 to 22, the following shall be substituted, namely:— "19. Manipur .. 1 20. Tripura .. 1 21. Meghalaya .. 1 22. Delhi .. 3 23. Pondicherry .. 1 24. Mizoram .. 1 25. Arunachal Pradesh .. 1"; (b) for the figures "228", the figures "231" shall be substituted.Open in Lexace · Ask the AI about this section