28. Amendment of Scheduled Tribes Orders.
(1) On and from the appointed day, the Constitution (Scheduled Tribes) Order, 1950 , shall stand amended as directed in the Tenth Schedule.
(2) On and from the appointed day, the Constitution (Scheduled Tribes) (Union Territories) Order, 1951 , shall stand amended as directed in the Eleventh Schedule. PART HIGH COURT PART IV HIGH COURT