9. Amendment of first Schedule to the Constitution.-

On and from the appointed day, in the First Schedule to the Constitution,-

(a) under the heading "I. THE STATES",-

(i) in the paragraph relating to the territories of the State of Assam, the following shall be added at the end, namely:-

"and the territories specified in sections 5, 6 and 7 of the North-Eastern Areas (Reorganisation) Act, 1971";

(ii) after entry 18 the following entries shall be inserted, namely:-

"19. Manipur	The territory which immediately before the commencement of this Constitution was being administered as if it were a Chief Commissioner's Province under the name of Manipur.
20. Tripura	The territory which immediately before the commencement of this Constitution was being administered as if it were a Chief Commissioner's Province under the name of Tripura.
21. Meghalaya	The territories specified in section 5 of the North-Eastern Areas (Reorganisation) Act, 1971.";

(b) under the heading "II. THE UNION TERRITORIES".-

(i) entries 2 and 3 shall be omitted and entries 4 to 9 shall be re-numbered as entries 2 to 7 respectively;

(ii) after entry 7 as so re-numbered, the following entries shall be inserted, namely:-

"8. Mizoram	The territories specified in section 6 of the North-Eastern Areas (Reorganisation) Act, 1971.
9. Arunachal	The territories specified in section 7 of the North-Eastern Areas (Reorganisation) Act, 1971.".