LexSection 14 — Modification of the Scheduled Castes and Scheduled Tribes Orders.
The Bihar and West Bengal (Transfer of Territories) Act, 1956
As soon as may be after the commencement of this Act, the President may, by notified order, make such modifications in the Constitution (Scheduled Castes) Order, 1950, and the Constitution (Scheduled Tribes) Order, 1950, as he thinks fit, having regard to the transfer of territories effected by section 3.Open in Lexace · Ask the AI about this section