71. Amendment of articles 210, 239A, 244, 244A, 275, 332, 371B and Fifth and Sixth Schedules to the Constitution.-

On and from the appointed day-

(a) in article 210, in the proviso to clause (2), for the words "Legislature of the State of Himachal Pradesh", the words "Legislatures of the States of Himachal Pradesh, Manipur, Meghalaya and Tripura" shall be substituted;

(b) in article 239A, in clause (1), the words "Manipur, Tripura," shall be omitted;

(c) in article 244,-

(i) in clause (1), for the words "the State of Assam", the words "the States of Assam and Meghalaya" shall be substituted; 30

(ii) in clause (2), for the words "the State of Assam", the words "the States of Assam and Meghalaya and the Union territory of Mizoram" shall be substituted;

(d) in article 244A, in clause (1), for the word and letter "Part A", the word and figure "Part I" shall be substituted;

(e) in article 275, in clause (a) of the second proviso to clause (1), for the word and letter "Part A", the word and figure "Part I" shall be substituted;

(f) in article 332,-

(i) in clause (5), the words "except in the case of the constituency comprising the cantonment and municipality of shillong" shall be omitted;

(ii) in clause (6), the words "except from the constituency comprising the cantonment and municipality of Shillong" shall be omitted;

(g) in article 371B, for the word and letter "Part A", the word and figure "Part I" shall be substituted;

(h) in the Fifth Schedule to the Constitution, in paragraph 1, for the words "State of Assam", the words "States of Assam and Meghalaya" shall be substituted;

(i) the Sixth Schedule to the Constitution shall stand amended as directed in the Eighth Schedule.