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MINISTRY OF LAW AND JUSTICE
(Legislative Department)
New Delhi, the 13th December, 2006/Agrahayana 22, 1928 (Saka)
The following Act of Parliament received the assent of the President on the 12th December, 2006, and is hereby published for general information:-
CONSTITUTION (SCHEDULED TRIBES) ORDER
(AMENDMENT) ACT, 2006
No. 48 of 2006
[12th December, 2006]
An Act further to amend the Constitution (Scheduled Tribes) Order, 1950 to modify the list of Scheduled Tribes in the State of Bihar.
BE it enacted by Parliament in the Fifty-seventh Year of the Republic of India as follows:-
Short title:-
1. This Act may be called the Constitution (Scheduled Tribes) Order Amendment Act, 2006.
Amendment of the Constitution (Scheduled Tribes) Order, 1950, as amended by the Scheduled Castes and Scheduled Tribes Order (Amendment) Act, 1976:-
2. Amendment of the Constitution (Scheduled Tribes) Order, 1950, as amended by the Scheduled Castes and Scheduled Tribes Order (Amendment) Act, 1976, in the Schedule, in Part III relating to Bihar, for item 22 (since renumbered as item 21), as appearing in the Hindi version of the said Act, the following shall be substituted, namely:-
“21. Lohara; Lohra”.
K.N. CHATURVEDI,
Secretary to the Government of India.
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