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An Act further to amend the Constitution (Scheduled Tribes) Order, 1950 to modify the list of Scheduled Tribes in the States of Kerala and Chhattisgarh.
BE it enacted by Parliament in the Sixty-fourth Year of the Republic of India as follows:—
Short title.
1. This Act may be called the Constitution (Scheduled Tribes) Order (Amendment) Act, 2013.
Amendment of Part VII and Part XX of Constitution ( Scheduled Tribes) Order, 1950.
2. In the Schedule to the Constitution (Scheduled Tribes) Order, 1950,––
(a) in Part VII.–– Kerala, after entry 27, insert––
“28. Marati (of the Hosdurg and Kasargod Taluks of Kasargod District)”;
(b) in Part XX.–– Chhattisgarh,––
(i) in entry 16, after “Asur,”, insert “Abhuj Maria,”;
(ii) in entry 27, after “Korwa,”, insert “Hill Korwa,”.
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