THE CONSTITUTION (EIGHTY-SEVENTH AMENDMENT) ACT, 2003

[22nd June, 2003]

BE it enacted by Parliament in the Fifty-fourth Year of the Republic

of India as follows:-

1. Short title. - This Act may be called the Constitution (Eighty-seventh

Amendment) Act, 2003.

2. Amendment of article 81. - In article 81 of the Constitution, in clause (3),

in the proviso, in clause (ii), for the figures "1991", the figures "2001"

shall be substituted.

3. Amendment of article 82. - In article 82 of the Constitution, in the third

proviso, in clause (ii), for the figures "1991", the figures "2001" shall be

substituted.

4. Amendment of article 170. - In article 170 of the Constitution,-

(i) in clause (2), in the Explanation, in the proviso, for the figures "1991",

the figures "2001" shall be substituted;

(ii) in clause (3), in the Explanation, in the third proviso, for the figures

"1991", the figures "2001" shall be substituted;

5. Amendment of article 330. - In article 330 of the Constitution, in the

Explanation, in the proviso, for the figures "1991", the figures "2001" shall

be substituted;

SUBHASH C. JAIN

Secy. to the Govt. of India.

_______

6. CORRIGENDUM - In the Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003 (34 of 2003) as published in the Gazette of India, Extraordinary, Part II, Section I, dated the 19th May, 2003 (Issue No.37), at page 10, in line 2, for "[See section 2(p)]", read "[See section 3(p)]".