19. Amendment of the Constitution (Scheduled Castes) (Part C States) Order, 1951.-
The Constitution (Scheduled Castes) (Part C States) Order 1951, shall be amended as shown in the Second Schedule.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
19. Amendment of the Constitution (Scheduled Castes) (Part C States) Order, 1951.- The Constitution (Scheduled Castes) (Part C States) Order 1951, shall be amended as shown in the Second Schedule. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
