Year : 2006
ACT.NO. 48 OF 2006
[12th December, 2006.]
An Act further to amend the Constitution (Scheduled Tribes) Order, 1950 to modify the list of Scheduled Tribes in the State of Bihar.
BE it enacted by Parliament in the Fifty-seventh Year of the Republic of India as follows:-
This Act may be called the Constitution (Scheduled Tribes) Order Amendment Act, 2006.
In the Constitution (Scheduled Tribes) Order, 1950, as amended by the Scheduled Castes and Scheduled Tribes Order (Amendment) Act, 1976, in the Schedule, in Part III relating to Bihar, for item 22 (since renumbered as item 21), as appearing in the Hindi version of the said Act, the following shall be substituted, namely:-
"21. Lohara, Lohra".
