On and from the appointed day, in the Fourth Schedule to the Constitution, in the Table,— (a) entries 17 to 28 shall be renumbered as entries 18 to 29 respectively; (b) in entry 16, for the figures "34", the figures "31" shall be substituted; (c) after entry 16, the following entry shall be inserted, namely:— "17.Uttaranchal ....................................................................3".Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.