Constitution of India, 1949

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Article	Description
244	Administration of Scheduled Areas and Tribal Areas
	(1) The provisions of the Fifth Schedule shall apply to the administration and control of the Scheduled Areas and Scheduled Tribes in any State other than the States of Assam Meghalaya, Tripura and Mizoram.
244	Administration of Scheduled Areas and Tribal Areas
	(1) The provisions of the Fifth Schedule shall apply to the administration and control of the Scheduled Areas and Scheduled Tribes in any State other than the States of Assam Meghalaya, Tripura and Mizoram.