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MINISTRY OF LAW AND JUSTICE
(Legislative Department)
New Delhi, the 9th January, 2009/Pausa 19, 1930 (Saka)
The following Act of Parliament received the assent of the President on the 7th January, 2009, and is hereby published for general information:-
CONSTITUTION (SCHEDULED TRIBES) (UNION TERRITORIES)
ORDER (AMENDMENT) ACT, 2008
No. 2 of 2009
[7th January, 2009]
An Act further to amend the Constitution (Scheduled Tribes)
(Union Territories) Order, 1951.
BE it enacted by Parliament in the Fifty-ninth Year of the Republic of India as follows:-
Short title:-
1. This Act may be called the Constitution (Scheduled Tribes) (Union Territories) Order (Amendment) Act, 2008.
Amendment of Part I of Constitution (Scheduled Tribes) (Union Territories) Order, 1951:-
2. In the Schedule to the Constitution (Scheduled Tribes) (Union Territories) Order, 1951, in PART I:- Lakshadweep, the following Proviso and Explanation shall be inserted at the end, namely:-
‘Provided that the children who are born to inhabitants of Lakshadweep in any other place in the mainland of India shall be deemed to be inhabitants born in the islands if such children settle permanently in the islands.
Reg. 4 of 1994:-
Explanation:- The term “settle permanently” shall have the same meaning as defined under clause 3 (1) (d) of the Lakshadweep Panchayats Regulation, 1994.’
T.K. VISWANATHAN,
Secretary to the Government of India.
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