The Fourth Schedule
[See Section 20 (2)]
Amendment of The Constitution (Scheduled Tribes) (Union Territories) Order, 1951

(1) For paragraph 3, the following paragraph shall be substituted, namely:

"3. Any reference in this Order to a Union Territory shall be constituted as a reference to the territory constituted as a Union Territory as from the 1st day of November, 1956.".

(2) In the Schedule, Part I shall be omitted.