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MINISTRY OF LAW AND JUSTICE
(Legislative Department)
New Delhi, the 9th January, 2012/Pausa 19, 1933 (Saka)
The following Act of Parliament received the assent of the President on the 8th January, 2012, and is hereby published for general information:-
CONSTITUTION (SCHEDULED TRIBES) ORDER
(AMENDMENT) ACT, 2011
(No. 2 of 2012)
[8th January, 2012]
An Act further to amend the Constitution (Scheduled Tribes) Order, 1950 to modify the list of Schedules Tribes in the States of Manipur and Arunachal Pradesh.
BE it enacted by Parliament in the Sixty-second Year of the Republic of India as follows:-
Short title:-
1. This Act may be called the Constitution (Scheduled Tribes) Order (Amendment) Act, 2011.
Amendment of Parts X and XVIII of Constitution (Scheduled Tribes) Order, 1950:-
2. In the Scheduled to the Constitution (Scheduled Tribes) Order, 1950,-
(a) in PART X.- Manipur,-
(i) for entry 8, substitute-
“8. Kabui, Inpui, Rongmei”;
(ii) for entry 9, substitute-
“9. Kacha Naga, Liangmai, Zeme”;
(iii) for entry 10, substitute-
“10. Koirao, Thangal”;
(iv) after entry 33, insert-
“34. Mate”;
(b) in PART XVIII.-Arunachal Pradesh,-
for entry 5, substitute-
“5. Galo”.
V.K. BHASIN,
Secretary to the Government of India.
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