LexSection 26 — Amendment of Scheduled Tribes Orders.
The North-Eastern Areas (Reorganisation) Act, 1971
(1) On and from the appointed day the Constitution (Scheduled Tribes) Order, 1950 shall stand amended as directed in the Fourth Schedule. (2) On and from the appointed day, the Constitution (Scheduled Tribes) (Union Territories) Order, 1951 shall stand amended as directed in the Fifth Schedule.Open in Lexace · Ask the AI about this section