CONSTITUTION (EIGHTY-THIRD AMENDMENT) ACT, 2000

CONSTITUTION (EIGHTY-THIRD AMENDMENT) ACT, 2000

[8th September, 2000.]

An Act further to amend the Constitution of India.

Be it enacted by Parliament in the Fifty-first Year of the Republic of India as follows:—

Short title.

1. This Act may be called the Constitution (Eighty-third Amendment) Act, 2000.

Amendment of Article 243M

2. In article 243M of the Constitution, after clause (3), the following clause shall be inserted namely:-.

"(3A) Nothing in article 243D, relating to reservation of seats for the Scheduled Castes, shall apply to the State of Arunachal Pradesh.".

Central Act