Article  31B of the Constitution confers on the enactments included in
the  Ninth Schedule to the Constitution immunity from legal  challenge
on  the  ground that they violate the fundamental rights enshrined  in
Part III of the Constitution.

2.   In the past, whenever it was found that progressive  legislation,
conceived  in the interest of the public was imperilled by litigation,
recourse  was  taken to the Ninth Schedule.  Several State  enactments
relating  to  land reforms and ceiling on agricultural  land  holdings
have  already  been  included  in   the  Ninth   Schedule.   Since  the
Government  is  committed  to give importance to land reforms,  it   is
decided  to include all land reform laws in the Ninth Schedule so that
they  are not challenged before the courts.  The State Governments  of
Andhra  Pradesh, Bihar, Gujarat, Himachal Pradesh, Karnataka,  Kerala,
Madhya  Pradesh,  Maharashtra, Orissa, Rajasthan, Uttar Pradesh,  West
Bengal,  Tamil  Nadu  and  administration of the  Union   territory  of
Pondicherry  have  suggested  the  inclusion of  some  of   their  Acts
relating to land reforms in the Ninth Schedule.

3.   Since the amendment to Acts which are already placed in the Ninth
Schedule  are  not automatically immunized from legal challenge,  some
amending  Acts are also proposed to be included in the Ninth Schedule.
The  Acts which are proposed to be included in the Ninth Schedule have
been  examined.  In order to ensure that implementation of these  Acts
is  not  adversely affected by litigation, it is proposed  to  include
them in the Ninth Schedule.

4. The Bill seeks to achieve the above object.

NEW DELHI;                                               DEVI LAL.

The 2nd April, 1990.

                             
        THE CONSTITUTION (SIXTY-SIXTH AMENDMENT)
                              ACT, 1990

                                        [7th June, 1990.]

An Act further to amend the Constitution of India.

BE it enacted by Parliament in the Forty-first Year of the Republic of
India as follows:-

1.  Short title.- This Act may be called the Constitution (Sixty-sixth
Amendment) Act, 1990.

2.   Amendment  of  the Ninth Schedule.-In the Ninth Schedule  to  the
Constitution,  after  entry  202  and   before  the   Explanation,  the
following entries shall be inserted, namely:-

"203.   The  Andhra Pradesh Scheduled Areas Land Transfer  Regulation,
1959 (Andhra Pradesh Regulation 1 of 1959).

204.   The  Andhra  Pradesh   Scheduled   Areas  Laws  (Extension   and
Amendment) Regulation, 1963 (Andhra Pradesh Regulation 2 of 1963).

205.   The  Andhra Pradesh Scheduled Areas Land  Transfer  (Amendment)
Regulation, 1963 (Andhra Pradesh Regulation 2 of 1970).

206.   The  Andhra Pradesh Scheduled Areas Land  Transfer  (Amendment)
Regulation, 1971 (Andhra Pradesh Regulation 1 of 1971).

207.   The  Andhra Pradesh Scheduled Areas Land  Transfer  (Amendment)
Regulation, 1978 (Andhra Pradesh Regulation 1 of 1978).

208.  The Bihar Tenancy Act, 1885 (Bihar Act 8 of 1885).

209.   The  Chota  Nagpur   Tenancy Act, 1908 (Bengal Act  6  of  1908)
(Chapter  VIII-sections  46, 47, 48, 48A, and 49;  Chapter  X-sections
71, 71A and 71B;  and Chapter XVIII-sections 240, 241 and 242).

210.   The  Santhal Parganas Tenancy (Supplementary  Provisions)  Act,
1949 (Bihar Act 14 of 1949) except section 53.

211.   The Bihar Scheduled Areas Regulation, 1969 (Bihar Regulation  1
of 1969).

212.  The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition
of Surplus Land) (Amendment) Act, 1982 (Bihar Act 55 of 1982).

213.   The Gujarat Devasthan Inams Abolition Act, 1969 (Gujarat Act 16
of 1969).

214.   The Gujarat Tenancy Laws (Amendment) Act, 1976 (Gujarat Act  37
of 1976).

215.   The  Gujarat Agricultural Lands Ceiling (Amendment)  Act,  1976
(President's Act 43 of 1976).

216.   The  Gujarat  Devasthan Inams Abolition (Amendment)  Act,  1977
(Gujarat Act 27 of 1977).

217.   The Gujarat Tenancy Laws (Amendment) Act, 1977 (Gujarat Act  30
of 1977).

218.   The  Bombay Land Revenue (Gujarat Second Amendment)  Act,  1980
(Gujarat Act 37 of 1980).

219.   The  Bombay  Land Revenue Code and Land Tenure  Abolition  Laws
(Gujarat Amendment) Act, 1982 (Gujarat Act 8 of 1982).

220.   The  Himachal Pradesh Transfer of Land (Regulation)  Act,  1968
(Himachal Pradesh Act 15 of 1969).

221.   The Himachal Pradesh Transfer of Land (Regulation)  (Amendment)
Act, 1986 (Himachal Pradesh Act 16 of 1986).

222.  The Karnataka Scheduled Castes and Scheduled Tribes (Prohibition
of Transfer of certain Lands) Act, 1978 (Karnataka Act 2 of 1979).

223.   The Kerala Land Reforms (Amendment) Act, 1978 (Kerala Act 13 of
1978).

224.   The Kerala Land Reforms (Amendment) Act, 1981 (Kerala Act 19 of
1981).

225.  The Madhya Pradesh Land Revenue Code (Third Amendment) Act, 1976
(Madhya Pradesh Act 61 of 1976).

226.   The  Madhya  Pradesh Land Revenue Code  (Amendment)  Act,  1980
(Madhya Pradesh Act 15 of 1980).

227.   The Madhya Pradesh Akrishik Jot Uchchatam Seema Adhiniyam, 1981
(Madhya Pradesh Act 11 of 1981).

228.   The  Madhya  Pradesh Ceiling on Agricultural  Holdings  (Second
Amendment) Act, 1976 (Madhya Pradesh Act 1 of 1984).

229.   The Madhya Pradesh Ceiling on Agricultural Holdings (Amendment)
Act, 1984 (Madhya Pradesh Act 14 of 1984).

230.   The Madhya Pradesh Ceiling on Agricultural Holdings (Amendment)
Act, 1989 (Madhya Pardesh Act 8 of 1989).

231.   The Maharashtra Land Revenue Code, 1966 (Maharashtra Act 41  of
1966), sections 36, 36A and 36B.

232.    The  Maharashtra  Land   Revenue   Code  and  the   Maharashtra
Restoration  of Lands to Scheduled Tribes (Second Amendment) Act, 1976
(Maharashtra Act 30 of 1977).

233.   The  Maharashtra Abolition of Subsisting Proprietary Rights  to
Mines  and Minerals in certain Lands Act, 1985 (Maharashtra Act 16  of
1985).

234.   The  Orissa Scheduled Areas Transfer of Immovable Property  (By
Scheduled Tribes) Regulation, 1956 (Orissa Regulation 2 of 1956).

235.  The Orissa Land Reforms (Second Amendment) Act, 1975 (Orissa Act
29 of 1976).

236.   The Orissa Land Reforms (Amendment) Act, 1976 (Orissa Act 30 of
1976).

237.  The Orissa Land Reforms (Second Amendment) Act, 1976 (Orissa Act
44 of 1976).

238.   The Rajasthan Colonisation (Amendment) Act, 1984 (Rajasthan Act
12 of 1984).

239.  The Rajasthan Tenancy (Amendment) Act, 1984 (Rajasthan Act 13 of
1984).

240.  The Rajasthan Tenancy (Amendment) Act, 1987 (Rajasthan Act 21 of
1987).

241.  The Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Second
Amendment Act, 1979 (Tamil Nadu Act 8 of 1980).

242.   The  Tamil  Nadu  Land Reforms (Fixation of  Ceiling  on  Land)
Amendment Act, 1980 (Tamil Nadu Act 21 of 1980).

243.   The  Tamil  Nadu  Land Reforms (Fixation of  Ceiling  on  Land)
Amendment Act, 1981 (Tamil Nadu Act 59 of 1981).

244.  The Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Second
Amendment Act, 1983 (Tamil Nadu Act 2 of 1984).

245.  The Uttar Pradesh Land Laws (Amendment) Act, 1982 (Uttar Pradesh
Act 20 of 1982).

246.   The West Bengal Land Reforms (Amendment) Act, 1965 (West Bengal
Act 18 of 1965).

247.   The West Bengal Land Reforms (Amendment) Act, 1966 (West Bengal
Act 11 of 1966).

248.   The West Bengal Land Reforms (Second Amendment) Act, 1969 (West
Bengal Act 23 of 1969).

249.   The West Bengal Estate Acquisition (Amendment) Act, 1977  (West
Bengal Act 36 of 1977).

250.   The West Bengal Land Holding Revenue Act, 1979 (West Bengal Act
44 of 1979).

251.   The West Bengal Land Reforms (Amendment) Act, 1980 (West Bengal
Act 41 of 1980).

252.  The West Bengal Land Holding Revenue (Amendment) Act, 1981 (West
Bengal Act 33 of 1981).

253.   The  Calcutta Thikka Tenancy (Acquisition and  Reulation)  Act,
1981 (West Bengal Act 37 of 1981).

254.  The West Bengal Land Holding Revenue (Amendment) Act, 1982 (West
Bengal Act 23 of 1982).

255.   The  Calcutta  Thikka    Tenancy  (Acquisition  and  Regulation)
(Amendment) Act, 1984 (West Bengal Act 41 of 1984).

256.  The Mahe Land Reforms Act, 1968 (Pondicherry Act 1 of 1968).