LexSection 25 — Amendment of Scheduled Castes Orders.
The North-Eastern Areas (Reorganisation) Act, 1971
(1) On and from the appointed day, the Constitution (Scheduled Castes) Order, 1950 shall stand amended as directed in the Second Schedule. (2) On and from the appointed day, the Constitution (Scheduled Castes) (Union Territories) Order, 1951 shall stand amended as directed in the Third Schedule.Open in Lexace · Ask the AI about this section