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The Third Schedule

[See Section 25 (2)]

Amendments to the Constitution (Scheduled Castes) (Union Territories) Order, 1951

In the Constitution (Scheduled Castes) (Union Territories) Order, 1951,-

(1) for paragraph 4, the following paragraph shall be substituted, namely:-

"4. Any reference in this Order to a Union territory in Part I of the Scheduled shall be construed as a reference to the territory constituted as a Union territory as from the 1st day of November, 1956, any reference to a Union territory in Part II of the Schedule shall be construed as a reference to the territory constituted as a Union territory as from the 1st day of November, 1966 and any reference to a Union territory in Parts III and IV of the Schedule shall be construed as a reference to the territory constituted as a Union territory as from the day appointed under clause (b) of section 2 of the North-Eastern Areas (Reorganisation) Act, 1971.";

(2) in the Schedule,-

(a) Parts III and IV shall be omitted;

(b) Part V shall be re-numbered as Part II and after that Part as so re-numbered, the following Parts shall be inserted, namely:-

"Part III-Mizoram

Throughout the Union territory:-

1. Bansphor 10. Lalbegi
2. Bhuinmali or Mali 11. Mahara
3. Brittial-Bania or Bania 12. Mehtar or Bhangi
4. Dhupi or Dhobi 13. Muchi or Rishi
5. Dugla or Dholi 14. Namasudra
6. Hira 15. Patni
7. Jalkeot 16. Sutradhar.
8. Jhalo, Malo or Jhalo-Malo
9. Kaibartta or Jaliya

Part IV-Arunachal Pradesh

Throughout the Union territory:-

1. Bansphor 10. Lalbegi
2. Bhinmali or Mali 11. Mahara
3. Brittial-Bania or Bania 12. Mehtar or Bhangi
4. Dhupi or Dhobi 13. Muchi or Rishi
5. Dugla or Dholi 14. Namasudra
6. Hira 15. Patni
7. Jalkeot 16. Sutradhar.".
8. Jhalo, Malo or Jhalo-Malo
9. Kaibartta or Jaliya






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