Section 7 — Amendment of the Fourth Schedule to the Constitution.

The Madhya Pradesh Reorganisation Act, 2000
On and from the appointed day, in the Fourth Schedule to the Constitution, in the Table,— (a) entries 9 to 27 shall be renumbered as entries 10 to 28 respectively; (b) in entry 8, for the figures "16", the figures "11 " shall be substituted; (c) after entry 8, the following entry shall be inserted, namely:— “9. Chhattisgarh ……………………5.”.

Official Hindi (PDF) ↗

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