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1. Subs. by the Constitution (Forty-second
Amendment) Act, 1976, s. 2, for "SOVEREIGN
DEMOCRATIC REPUBLIC"
(w.e.f.
3-1-1977).
2. Subs. by s. 2, ibid., for "unity of
the Nation" (w.e.f. 3-1-1977).
3. Subs. by the Constitution (Seventh Amendment)
Act, 1956, s. 2, for cl. (2).
4. Subs. by s. 2, ibid., for sub-clause (b).
5. Ins. by the Constitution (Thirty-fifth
Amendment) Act, 1974, s.2
(w.e.f.
1-3-1975).
6. Subs. by the Constitution (Fifth Amendment)
Act, 1955, s. 2, for the
proviso.
7. The words and letters "specified
in Part A or Part B of the First Schedule"
omitted by the Constitution (Seventh
Amendment)
Act, 1956, s. 29 and Sch.
8. Ins. by the Constitution (Eighteenth
Amendment) Act, 1966, s.
2.
9. Ins. by the Constitution (Twenty-fourth
Amendment) Act, 1971, s.2.
10. Added by the Constitution (First
Amendment) Act, 1951, s.
2.
11. Subs. by the Constitution (Seventh Amendment)
Act, 1956, s. 29 and Sch., for "under any State specified in
the First
Schedule or any local or
other authority within its territory, any requirement as to residence within that
State".
12. Ins. by the Constitution (Seventy-seventh
Amendment) Act, 1995,s.
2.
12A. Subs. by the Constitution (Eighty-fifth
Amendment) Act, 2001, s. 2, for
"in matters of
promotion to any class".
12B.
Ins. by the Constitution
(Eighty-first Amendment) Act, 2000, s. 2.
13. Ins. by the Constitution (Forty-fourth
Amendment) Act, 1978, s. 2 (w.e.f.
20-6-1979).
14. Sub-clause (f) omitted by s. 2, ibid. (w.e.f. 20-6-1979).
15. Subs. by the Constitution (First
Amendment) Act, 1951, s. 3,
for cl. (2) (with retrospective
effect).
16. Ins. by the Constitution (Sixteenth
Amendment) Act, 1963, s.
2.
17. Subs. by the Constitution (Forty-fourth
Amendment) Act, 1978, s. 2, for "sub-clauses (d), (e) and (f)" (w.e.f. 20-6-
1979).
18. Subs. by the Constitution (First
Amendment) Act, 1951, s. 3,
for certain words.
19. On the enforcement of s. 3 of the Constitution (Forty-fourth Amendment) Act, 1978, art. 22 shall stand amended as
directed in s. 3 of that
Act. For the text of s. 3 of that Act, see Appendix
III.
20. Ins. by the Constitution (Forty-fourth
Amendment) Act, 1978, s. 4 (w.e.f.
20-6-1979).
21. The sub-heading "Right to Property" omitted by s. 5, ibid. (w.e.f. 20-6-1979).
22. Ins. by the Constitution (Forty-second
Amendment) Act, 1976, s. 3 (w.e.f.
3-1-1977).
23. Ins. by the Constitution (First Amendment) Act,
1951, s. 4 (with retrospective
effect).
24. Subs. by the Constitution (Fourth Amendment)
Act, 1955, s. 3, for cl. (1) (with retrospective
effect).
25. Subs. by the Constitution (Forty-fourth
Amendment) Act, 1978, s. 7, for "article 14, article 19 or article 31"
(w.e.f. 20-
6-1979).
26. Ins. by the Constitution (Seventeenth
Amendment) Act, 1964, s.
2.
27. Subs. by s. 2, ibid., for sub-clause (a) (with retrospective
effect).
28. Subs. by the Madras State (Alteration of Name)
Act, 1968 (53 of 1968), s. 4, for
"Madras" (w.e.f.
14-1-1969).
29. Ins. by the Constitution (Fourth
Amendment) Act, 1955, s. 3 (with retrospective
effect).
30. Ins. by the Constitution (First Amendment)
Act, 1951, s.
5.
31. Ins. by the Constitution (Twenty-fifth
Amendment) Act, 1971, s.3 (w.e.f.
20-4-1972).
32. Subs. by the Constitution (Forty-second
Amendment) Act, 1976, s. 4,
for "the principles specified in clause (b) or clause (c) of article 39" (w.e.f. 3-1-1977). Section 4 has been declared invalid by the Supreme Court in Minerva Mills
Ltd. and Others Vs. Union of India and Others (1980) 2. S.C.C. 591.
33. Subs. by the Constitution (Forty-fourth
Amendment) Act, 1978, s. 8, for "article 14, article 19 or article 31"
(w.e.f. 20-
6-1979).
34. In Kesavananda Bharati Vs. The State of Kerala, (1973) Supp. S.C.R.1, the Supreme Court held the provision in
italics to be invalid.
35. Ins. by the Constitution (Forty-second
Amendment) Act, 1976, s. 5 (w.e.f.
3-1-1977).
36. Ins. by s. 6, ibid. (w.e.f. 1-2-1977).
37. Subs. by the Constitution (Fiftieth Amendment)
Act, 1984, s. 2, for art. 33.
38. Art. 38 renumbered as cl. (1) thereof by the
Constitution (Forty-fourth Amendment) Act, 1978, s. 9 (w.e.f. 20-6-
1979).
39. Ins. by s. 9, ibid. (w.e.f. 20-6-1979).
40. Subs. by the Constitution (Forty-second
Amendment) Act, 1976, s. 7, for cl.
(f) (w.e.f.
3-1-1977).
41. Ins. by s. 8, ibid. (w.e.f. 3-1-1977).
42. Ins. by s. 9, ibid. (w.e.f. 3-1-1977).
43. Ins. by s. 10, ibid. (w.e.f. 3-1-1977).
44. Subs. by the Constitution (Seventh Amendment)
Act, 1956, s. 27, for "declared by
Parliament by law".
45. Ins. by the Constitution (Forty-second
Amendment) Act, 1976, s. 11 (w.e.f.
3-1-1977).
46. Ins. by the Constitution (Seventieth
Amendment) Act, 1992, s. 2
(w.e.f.
1-6-1995).
47. Subs. by the Constitution (Forty-second
Amendment) Act, 1976, s. 12, for the Explanation (w.e.f. 3-1-1977).
47A. Subs. by the Constitution (Eighty-fourth
Amendment) Act, 2001, s. 2, for "2000".
48. The words "or Rajpramukh or Uparajpramukh" omitted by
the Constitution (Seventh Amendment) Act, 1956, s.
29
and
Sch.
49. Subs. by the Constitution (Eleventh Amendment)
Act, 1961, s. 2, for "members of
both Houses of
Parliament
assembled at a
joint meeting".
50. The words "or Rajpramukh or Uparajpramukh" omitted by
the Constitution (Seventh Amendment) Act, 1956, s. 29
and Sch.
51. Art. 71 has been successively subs. by the Constitution (Thirty-ninth Amendment) Act, 1975, s. 2 (w.e.f. 10-8-
1975) and the Constitution
(Forty-fourth
Amendment) Act, 1978, s.10,
to read as above (w.e.f. 20-6-1979).
52. The words "or Rajpramukh" omitted by the
Constitution (Seventh Amendment)
Act, 1956, s. 29 and
Sch.
53. The words and letters "specified in Part
A or Part B of the First Schedule" omitted by s. 29 and Sch., ibid.
54. Subs. by the Constitution (Forty-second
Amendment) Act, 1976, s. 13, for cl.(1) (w.e.f. 3-1-1977).
55. Ins. by the Constitution (Forty-fourth
Amendment) Act, 1978, s. 11 (w.e.f.
20-6-1979).
56. See Notifn. No. S.O. 2297, dated the 3rd November, 1958, Gazette of India, Extraordinary, 1958, Pt.II,
s. 3 (ii),
p.1315, as amended from time
to time.
57. Cl.(4) was ins. by the Constitution (Forty-second Amendment) Act, 1976, s. 14 (w.e.f. 3-1-1977) and omitted by
the Constitution (Forty-fourth Amendment)
Act, 1978, s. 12 (w.e.f. 20-6-1979).
58. Subs. by the Constitution (Thirty-fifth
Amendment) Act, 1974, s. 3, for "The Council of States" (w.e.f. 1-3-1975).
59. The words "Subject to the
provisions of paragraph 4 of the Tenth Schedule," omitted by the Constitution
(Thirty-sixth
Amendment) Act, 1975,
s. 5 (w.e.f. 26-4-1975).
60. Added by the Constitution (Seventh
Amendment) Act, 1956, s.
3.
61. The words and letters "specified in Part
A or Part B of the First Schedule" omitted by s. 3, ibid.
62. Subs. by s. 3, ibid., for "States specified in Part
C of the First
Schedule".
63. Subs. by the Constitution (Seventh Amendment)
Act, 1956, s. 4, for arts. 81 and 82.
64. Subs. by the Constitution (Thirty-fifth
Amendment) Act, 1974, s. 4, for "Subject to the provisions of article 331"
(w.e.f.
1-3-1975).
65. The words and figure "and paragraph 4 of the Tenth Schedule" omitted by the Constitution (Thirty-sixth
Amendment)
Act,
1975, s. 5 (w.e.f. 26-4-1975).
66. Subs. by the Goa, Daman and Diu Reorganisation
Act, 1987 (18 of 1987), s. 63, "five hundred and twenty-five
members" (w.e.f.
30-5-1987).
67. Subs. by the Constitution (Thirty-first
Amendment) Act, 1973, s. 2, for "twenty-five members".
68. Ins. by s. 2, ibid.
69. Ins. by the Constitution (Forty-second
Amendment) Act, 1976, s. 15 (w.e.f.
3-1-1977).
69A. Subs. by the Constitution (Eighty-fourth
Amendment) Act, 2001, s. 3, for "2000".
69B Subs. by the Constitution (Eighty-fourth
Amendment) Act, 2001, s. 3, for certain words.
70. Ins. by s. 16, ibid.
70A Subs. by the Constitution (Eighty-fourth
Amendment) Act, 2001, s. 4, for "2000".
70B. Subs. by the Constitution (Eighty-fourth
Amendment) Act, 2001, s. 4, for certain words.
71. Subs. by the Constitution (Forty-fourth
Amendment) Act, 1978, s. 13, for
"six years" (w.e.f.
20-6-1979). The words
"six years" were subs. for the original words "five years" by
the Constitution
(Forty-second Amendment) Act,
1976, s.17 (w.e.f.
3-1-1977).
72. Subs. by the Constitution (Sixteenth
Amendment) Act, 1963, s. 3 for
cl. (a).
73. Subs. by the Constitution (First
Amendment) Act, 1951, s. 6,
for art. 85.
74. Subs. by s. 7, ibid., for "every
session".
75. The words "and for the precedence
of such discussion over other
business of the House" omitted by s.
7, ibid.
76. The words and letters
"specified in Part A or Part B of the First Schedule" omitted by the Constitution (Seventh
Amendment) Act, 1956, s. 29 and Sch.
77. Subs. by s. 29 and Sch., ibid., for "such a
State".
78. See the Prohibition of Simultaneous Membership Rules, 1950, published with the Ministry of Law Notification
No.
F.46/50-C, dated the 26th January, 1950, Gazette of India, Extraordinary,
p.678.
79. Subs. by the Constitution (Fifty-second
Amendment) Act, 1985, s. 2, for "clause (1) of article 102" (w.e.f. 1-3-1985).
80. Subs. by the Constitution (Thirty-third
Amendment) Act, 1974, s. 2, for sub-clause (b).
81. Ins. by s. 2, ibid.
82. Subs. by the Constitution (Fifty-second
Amendment) Act, 1985, s. 3 for "(2) For the purposes of this article"
(w.e.f. 1-
3-1985).
83. Ins. by s. 3, ibid. (w.e.f. 1-3-1985).
84. Art. 103 has been successively subs. by the Constitution (Forty-second Amendment) Act, 1976, s. 20 (w.e.f. 3-
1-1977) and the Constitution
(Forty-fourth Amendment)
Act, 1978, s. 14, to read as above (w.e.f. 20-6-1979).
85. Subs. by the Constitution (Forty-fourth
Amendment) Act, 1978, s. 15, for certain words (w.e.f. 20-6-1979).
86. Subs. by the Constitution (Seventh Amendment)
Act, 1956, s. 29 and Sch., for "a
Province corresponding to a State
specified in Part A of the First Schedule".
87. Cl. (4) was ins. by the Constitution (Thirty-eighth
Amendment) Act, 1975, s.
2 (retrospectively) and omitted by
the
Constitution (Forty-fourth Amendment) Act, 1978, s. 16 (w.e.f. 20-6-1979).
88. Now "twenty-five", vide Act 22 of 1986,
s. 2.
89. Ins. by the Constitution (Fifteenth
Amendment) Act, 1963, s.
2.
90. Subs. by the Constitution (Fifty-fourth
Amendment) Act, 1986, s. 2, for cl.
(1) (w.e.f.
1-4-1986).
91. Ins. by the Constitution
(Fifteenth Amendment) Act, 1963, s. 3.
92. Subs. by the Constitution (Seventh Amendment)
Act, 1956, s. 5, for the
proviso.
93. Ins. by the Constitution (Forty-second
Amendment) Act, 1976, s. 23 (w.e.f.
1-2-1977).
94.
Subs. by the Constitution
(Forty-fourth Amendment) Act, 1978, s. 17, for "if the High Court certifies"
(w.e.f.
1-8-1979).
95. Cl. (2) omitted by s. 17, ibid. (w.e.f. 1-8-1979).
96. Certain words omitted by s. 17, ibid. (w.e.f. 1-8-1979).
97. Subs. by the Constitution (Thirtieth
Amendment) Act, 1972, s. 2, for
cl. (1) (w.e.f. 27-2-1973).
98. Subs. by the Constitution (Forty-fourth
Amendment) Act, 1978, s. 18, for "if the High Court certifies-" (w.e.f. 1-8-
1979).
99. Subs. by s. 19, ibid., for "certifies" (w.e.f. 1-8-1979).
100. Ins. by s. 20, ibid. (w.e.f. 1-8-1979).
101. Ins. by the Constitution (Forty-second
Amendment) Act, 1976, s. 24 (w.e.f.
1-2-1977).
102. Subs. by the Constitution (Forty-fourth
Amendment) Act, 1978, s. 21, for cl. (1) (w.e.f. 1-8-1979).
103. See the Supreme Court (Decrees and Orders)
Enforcement Order, 1954 (C.O. 47).
104. The words, brackets and figure "clause (i)
of" omitted by the Constitution
(Seventh Amendment) Act, 1956, s.
29 and
Sch.
105. Subs. by s. 29 and Sch., ibid., for "said
clause".
106. Ins. by the Constitution (Forty-second
Amendment) Act, 1976, s. 25 (w.e.f.
1-2-1977).
107. Ins. by s. 26, ibid. (w.e.f. 1-2-1977).
108. Subs. by the Constitution (Forty-third
Amendment) Act, 1977, s. 6, for "articles 131A and 139A" (w.e.f. 13-4-1978).
109. Subs. by the Constitution (Forty-second
Amendment) Act, 1976, s. 26, for "provisions of clause (3)"
(w.e.f. 1-2-
1977).
110. Certain words omitted by
the Constitution (Forty-third Amendment) Act, 1977,
s. 6 (w.e.f. 13-4-1978).
111. Subs. by the Constitution (Forty-second
Amendment) Act, 1976, s. 26, for "The minimum number"
(w.e.f. 1-2-
1977).
112. Subs. by s. 27, ibid., for art. 150 (w.e.f. 1-4-1977).
113. Subs. by the Constitution (Forty-fourth
Amendment) Act, 1978, s. 22, for "after consultation with"
(w.e.f. 20-6-
1979).
114. The words "or Rajpramukh" omitted
by the Constitution (Seventh
Amendment) Act, 1956, s. 29 and
Sch.
115. The words "IN PART A OF THE FIRST SCHEDULE"
omitted by s. 29 and Sch,
ibid.
116. Subs. by s. 29 and Sch., ibid., for "means a
State specified in Part A of the
First Schedule".
117. Added by s. 6, ibid.
118. Ins. by s. 7, ibid.
119. Cl. (4) was ins. by the Constitution (Forty-second
Amendment) Act, 1976, s. 28 (w.e.f. 3-1-1977) and omitted by
the Constitution
(Forty-fourth Amendment) Act, 1978, s.
23 (w.e.f.
20-6-1979).
120. The words "Andhra Pradesh," omitted by the Andhra Pradesh Legislatve Council Abolition) Act, 1985 (34 of
1985), s. 4 (w.e.f. 1-6-1985).
121. The word "Bombay" omitted by the Bombay
Reorganisation Act, 1960 (11 of 1960), s.
20 (w.e.f.
1-5-1960).
122. No date has been appointed under s.8(2) of the Constitution (Seventh Amendment) Act,
1956, for the insertion of
the words "Madhaya Pradesh" in this sub-clause.
123. The words "Tamil Nadu," omitted by the Tamil
Nadu Legislative Council
(Abolition) Act, 1986 (40 of 1986), s.
4
(w.e.f.
1-11-1986).
124. Ins. by the Bombay Reorganisation Act,
1960 (11 of 1960), s. 20
(w.e.f.
1-5-1960).
125. Subs. by the Mysore State (Alteration of Name)
Act, 1973 (31 of 1973), s. 4, for "Mysore" (w.e.f. 1-11-1973),
which was inserted by the Constitution (Seventh Amendment) Act, 1956,
s. 8 (1).
126. The word ", Punjab," omitted by
the Punjab Legislative Council
(Abolition) Act, 1969 (46 of 1969), s.
4 (w.e.f.
7-1-
1970).
127. Subs. by the West Bangal Legislative Council
(Abolition) Act, 1969 (20 of 1969), s. 4, for "Uttar Pradesh and West
Bangal" (w.e.f. 1-8-1969).
128. Subs. by the Constitution (Seventh Amendment)
Act, 1956, s. 9, for art. 170.
129. Subs. by the Constitution (Forty-second
Amendment) Act, 1976, s. 29, for the Explanation (w.e.f. 3-1-1977).
129A. Subs. by the Constitution (Eighty-fourth
Amendment) Act, 2001, s. 5, for "2000".
129B. Subs. by s. 5, ibid., for "1971".
130. Ins. By the Constitution (Forty-second
Amendment) Act, 1976, s. 29, ibid. (w.e.f. 3-1-1977).
130A. Subs. by the Constitution (Eighty-fourth
Amendment) Act, 2001, s. 5, for "2000".
130B. Subs. by s. 5, ibid., for certain
words.
131. Subs. by the Constitution (Seventh
Amendment) Act, 1956, s. 10, for "one
fourth".
132. Subs. by the Constitution (Forty-fourth
Amendment) Act, 1978, s. 24, for "six years" (w.e.f. 6-9-1979). The
words "six years" were subs. for the original words "five
years" by the Constitution
(Forty-second Amendment)
Act, 1976, s. 30
(w.e.f.
3-1-1977).
133. Subs. by the Constitution (Sixteenth
Amendment) Act, 1963, s. 4, for
cl.(a).
134. Subs. by the Constitution (First Amendment)
Act, 1951, s. 8, for
art. 174.
135. Subs. by s. 9, ibid. for "every
session".
136. The words "and for the precedence
of such discussion over other business of the House" omitted by s. 9, ibid.
137. See the Prohibition of Simultaneous
Membership Rules, 1950, published with the Ministry of Law Notification
No.
F.46/50-C, dated the 26th January, 1950, Gazette of India, Extraordinary,
p.678.
138. Subs. by the Constitution (Fifty-second
Amendment) Act, 1985, s. 4, for "clause (1) of article 191"
(w.e.f. 1-3-
1985).
139. Subs. by the Constitution (Thirty-third
Amendment) Act, 1974, s. 3, for sub-clause
(b).
140. Ins. by s. 3, ibid.
141. Subs. by the Constitution (Fifty-second
Amendment) Act, 1985, s. 5, for "(2) For the purposes of this
article" (w.e.f.
1-3-1985).
142. Ins. by s. 5, ibid. (w.e.f. 1-3-1985).
143. Art. 192 has been successively subs. by the Constitution (Forty-second Amendment) Act, 1976, s. 33 (w.e.f. 3-
1-1977) and the Constitution
(Forty-fourth Amendment)
Act, 1978, s. 25 to read as above (w.e.f. 20-6-1979).
144. Subs. by the Constitution (Forty-fourth
Amendment) Act, 1978, s. 26, for certain words (w.e.f. 20-6-1979).
145. Ins. by the State of Himachal Pradesh Act,
1970 (53 of 1970), s. 46 (w.e.f. 25-1-1971).
146. Subs. by the North-Eastern Areas
(Reorganisation) Act, 1971 (81 of
1971), s. 71, for
"Legislature of the State of
Himachal Pradesh"
(w.e.f.
21-1-1972).
147. Ins. by the State of Mizoram Act, 1986
(34 of 1986), s. 39 (w.e.f. 20-2-1987).
148.
Subs. by the State of Arunachal Pradesh Act,
1986 (69 of 1986), s. 42, for
"Legislature of the State of Mizoram"
(w.e.f.
20-2-1987).
149. Subs. by the Goa, Daman and Diu
(Reorganisation) Act, 1987 (18 of
1987), s. 63, for "Arunachal Pradesh and
Mizoram" (w.e.f.
30-5-1987).
150. Cl.
(4) was ins. by the
Constitution (Thirty-eighth Amendment) Act, 1975, s.
3 (retrospectively) and omitted by
the
Constitution (Forty-fourth Amendment) Act, 1978, s. 27 (w.e.f. 20-6-1979).
151. The brackets and figure "(1)" omitted by
the Constitution (Seventh
Amendment) Act, 1956, s. 29 and
Sch.
152. Cls. (2) and (3) omitted by s. 29 and Sch., ibid.
153. Proviso omitted by s. 11, ibid.
154. Subs. by s. 12, ibid., for "shall hold office until
he attains the age of sixty years".
155. Subs. by the Constitution (Fifteenth
Amendment) Act, 1963, s. 4, for
"sixty years".
156. The words "in any State specified in the
First Schedule" omitted by the Constitution (Seventh Amendment) Act, 1956,
s.
29 and Sch.
157. The word "or" and sub-clause (c)
were ins. by the Constitution
(Forty-second Amendment) Act, 1976, s. 36 (w.e.f.
3-1-1977)
and
omitted by the Constitution (Forty-fourth Amendment) Act, 1978, s. 28 (w.e.f. 20-6-1979).
158. Ins. by the Constitution (Forty-fourth
Amendment) Act, 1978, s. 28 (w.e.f.
20-6-1979).
159. Cl. (a) re-lettered as cl. (aa) by s. 28, ibid. (w.e.f.
20-6-1979).
160. Subs. by the Constitution (Forty-second
Amendment) Act, 1976, s. 36, for "has held judicial office"
(w.e.f. 3-1-
1977).
161. Ins. by the Constitution (Fifteenth
Amendment) Act, 1963, s. 4 (with
retrospective effect).
162. The words "in a State" omitted by the Constitution (Seventh Amendment) Act, 1956, s. 29 and Sch.
163. Subs. by s. 13, ibid., for art. 220.
164. 1st November,
1956.
165. Subs. by the Constitution (Fifty-fourth
Amendment) Act, 1986, s. 3, for cl. (1) (w.e.f. 1-4-1986).
166. The words "within the territory of India" omitted by
the Constitution (Seventh Amendment) Act, 1956, s. 14.
167. Ins. by the Constitution (Fifteenth
Amendment) Act, 1963, s. 5. Original Cl. (2) was omitted by
the Constitution
(Seventh Amendment) Act,
1956, s. 14.
168. Subs. by the Constitution (Seventh
Amendment) Act, 1956, s. 15, for art. 224.
169. Subs. by the Constitution (Fifteenth
Amendment) Act, 1963, s. 6, for
"sixty years".
170. Ins. by s. 7, ibid.
171. Ins. by the Constitution (Forty-fourth
Amendment) Act, 1978, s. 29
(w.e.f.
20-6-1979).
Original proviso was
omitted by the Constitution (Forty-second Amendment) Act, 1976, s. 37 (w.e.f. 1-2-1977).
172. Subs. by the Constitution (Forty-second
Amendment) Act, 1976, s. 38, for art. 226 (w.e.f. 1-2-1977).
173. The words, figures and letters "but
subject to the provisions of article
131A and article 226A" omitted by the
Constitution (Forty-third Amendment) Act, 1977, s. 7 (w.e.f. 13-4-1978).
174. Subs. by the Constitution (Forty-fourth
Amendment) Act, 1978, s. 30, for the portion beginning with the
words
"writs in the nature of
habeas corpus, mandamus, prohibition, quo warranto and certiorari,
or any of
them" and
ending with the words "such illegality has resulted in substantial failure of
justice." (w.e.f.
1-8-1979).
175. Subs. by s. 30, ibid., for cls. (3), (4), (5) and (6) (w.e.f.
1-8-1979).
176. Cl. (7) renumbered as cl.(4) by the
Constitution (Forty-fourth Amendment) Act, 1978, s. 30 (w.e.f. 1-8-1979).
177. Ins. by the Constitution (Forty-second
Amendment) Act, 1976, s. 39 (w.e.f.
1-2-1977).
178. Cl. (1) has been successively subs. by the Constitution (Forty-second Amendment) Act, 1976, s. 40 (w.e.f. 1-
2-1977) and the Constitution
(Forty-fourth Amendment)
Act, 1978, s. 31, to read as above (w.e.f. 20-6-1979).
179. Cl. (5) ins. by the Constitution (Forty-second
Amendment) Act, 1976, s. 40 (w.e.f. 1-2-1977) and omitted by
the Constitution
(Forty-fourth Amendment) Act, 1978, s.
31 (w.e.f.
20.6.1979).
180. Subs. by the Constitution (Forty-second
Amendment) Act, 1976, s. 41, for "it shall withdraw the case and
may-"
(w.e.f.
1-2-1977).
181. The words, figures and letter "subject to the provisions of article 131A," omitted by the Constitution (Forty-third
Amendment) Act, 1977, s. 9
(w.e.f.
13-4-1978).
182. Ins. by the Constitution (Forty-second
Amendment) Act, 1976, s. 42 (w.e.f.
1-2-1977).
183. The words "in which the High Court has its principal seat" omitted by the Constitution (Seventh Amendment)
Act,
1956, s. 29 and
Sch.
184. Subs. by s. 16, ibid., for arts. 230, 231 and 232.
185. Ins. by the Constitution (Twentieth
Amendment) Act, 1966, s.
2.
186. Subs. by the Constitution (Seventh
Amendment) Act, 1956, s. 17, for the heading "THE STATES IN
PART C OF
THE FIRST SCHEDULE".
187. Subs. by s. 17, ibid., for arts. 239 and 240.
188. Ins. by the Constitution (Fourteenth
Amendment) Act, 1962, s.
4.
189. Subs. by the Goa, Daman and Diu Reoranisation
Act, 1987 (18 of 1987), s. 63, for
"for any of the Union territories of
Goa, Daman and Diu and Pondicherry" (w.e.f. 30-5-1987).
190. Ins. by the Constitution (Sixty-ninth
Amendment) Act, 1991, s. 2 (w.e.f.
1-2-1992).
191. Subs. by the Constitution (Seventieth
Amendment) Act, 1992, s.3, for "(7)" (w.e.f. 21-12-1991).
192. Ins. by s. 3, ibid. (w.e.f. 21-12-1991).
193. Ins. by the Constitution (Twenty-seventh
Amendment) Act, 1971, s. 3
(w.e.f.
30-12-1971).
194. Subs. by the Goa, Daman and Diu Reorganisation
Act, 1987 (18 of 1987), s. 63, for "a Union territory
referred to in
clause (1) of article 239A" (w.e.f. 30-5-1987).
195. Cl. (4) was ins by the Constitution
(Thirty-eighth Amendment) Act, 1975, s.
4 (retrospectively) and omitted by
the
Constitution(Forty-fourth Amendment) Act, 1978, s. 32 (w.e.f. 20-6-1979).
196. Subs. by the Laccadive, Minicoy and Aminidivi Islands (Alteration of
Name) Act, 1973 (34 of
1973), s. 4, for
entry (b) (w.e.f. 1-11-1973).
197. Ins. by the Constitution (Tenth Amendment)
Act, 1961, s.
3.
198. Subs. by the Goa, Daman and Diu Reorganisation
Act, 1987 (18 of 1987), s. 63, for entry (d) (w.e.f. 30-5-1987).
Entry (d) was ins. by the Constitution (Twelfth Amendment) Act, 1962,
s. 3.
199. Ins. by the Constitution (Fourteenth
Amendment) Act, 1962, ss. 5 and 7 (w.e.f.
16-8-1962).
200. The entry (f) relating to Mizoram omitted by the State of Mizoram Act, 1986 (34 of 1986),
s. 39 (w.e.f. 20-2-
1987).
201. The entry (g) relating to Arunachal
Pradesh omitted by the State of
Arunachal Pradesh Act, 1986 (69 of 1986), s.
42 (w.e.f.
20-2-1987).
202. Ins. by the Constitution (Fourteenth
Amendment) Act, 1962, s.
5.
203. Subs. by the Constitution (Twenty-seventh
Amendment) Act, 1971, s.
4, for "Union territory of Goa, Daman and
Diu
or Pondicherry" (w.e.f. 15-2-1972).
204. Subs. by the Goa, Daman and Diu Reorganisation
Act, 1987 (18 of 1987), s. 63, for "Goa, Daman and Diu or
Pondicherry" (w.e.f.
30-5-1987).
205. Ins. by the Constitution (Twenty-seventh
Amendment) Act, 1971, s. 4
(w.e.f.
15-2-1972).
206. Subs. by s. 4, ibid., for "any existing law" (w.e.f.
15-2-1972).
207. Subs. by the Constitution (Seventh Amendmnet)
Act, 1956, s. 29 and Sch., for
"State specified in Part C of the First
Schedule".
208. Subs. by s. 29 and Sch., ibid., for "such
State".
209. Subs. by s. 29 and Sch., ibid., for cls. (3) and (4).
210. Ins. by the Constitution (Seventy-third
Amendment) Act, 1992, s. 2 (w.e.f. 24-4-1993).
210A. Ins. by the Constitution (Eighty-third
Amendment) Act, 2000, s.
2.
211. Ins. by the Constitution (Seventy-fourth
Amendment) Act, 1992, s. 2
(w.e.f.
1-6-1993).
212. The words and letters "specified in Part A or Part
B of the First Schedule" omitted by the Constitution
(Seventh
Amendment) Act, 1956,
s. 29 and
Sch.
213. Subs. by the North-Eastern Areas
(Reorganisation) Act, 1971 (81 of 1971), s. 71, for "the State of Assam"
(w.e.f.
21-1-1972).
214. Subs. by the Constitution (Forty-ninth
Amendment) Act, 1984, s. 2, for "and Meghalaya" (w.e.f. 1-4-1985).
215. Subs. by the State of Mizoram Act, 1986 (34 of
1986), s. 39, for "Meghalaya
and Tripura" (w.e.f.
20-2-1987).
216. Subs. by s.
39, ibid., for "Meghalaya and Tripura and the Union territory of Mizoram"
(w.e.f.
20-2-1987).
217. Ins. by the Constitution (Twenty-second
Amendment) Act, 1969, s. 2.
218. Subs. by the North-Eastern Areas
(Reorganisation) Act, 1971 (81 of 1971), s. 71, for "Part A" (w.e.f. 21-1-1972).
219. The words and letters "specified in Part A or Part
B of the First Schedule" omitted by the Constitution
(Seventh
Amendment) Act, 1956, s. 29 and Sch.
220. Subs. by s. 29 and Sch., ibid., for "in Part A or
Part B of the First
Schedule".
221. The words and letters "specified in Part A or Part
B of the First Schedule" omitted by the Constitution
(Seventh
Amendment) Act, 1956,
s. 29 and
Sch.
222. Ins. by the Constitution (Forty-second
Amendment) Act, 1976, s. 43 (w.e.f.
3-1-1977).
223. Ins. by the Constitution (Seventh Amendment)
Act, 1956, s.18.
224. Subs. by s. 29 and Sch., for art. 264, ibid.
225. The words "or Rejpramukh" omitted by
s. 29 and Sch.,
ibid.
226. Subs. by s. 29 and Sch., ibid., for "State specified
in Part C of the First Schedule".
226A.
. Subs. by the Constitution (Eightieth
Amendment) Act, 2000, s. 2, for cls. (1) and (2).
227. Ins. by the Constitution (Sixth Amendment)
Act, 1956, s.
3.
228. Ins. by the Constitution (Forty-sixth
Amendment) Act, 1982, s. 2.
229. Subs. by the Constitution (Seventh Amendment)
Act, 1956, s. 29 and Sch., for
"States specified in Part C of the First
Schedule".
230. Subs. by the Constitution (Forty-sixth
Amendment) Act, 1982, s. 2, for "sale or purchase of
goods".
230A. Subs. by the Constitution (Eightieth
Amendment) Act, 2000, s. 3, for art. 270.
230B. Art. 272 omitted by s. 4,
ibid.
231. See
the Constitution
(Distribution of Revenues)
Order, 1979 (C.O. 112).
232. Subs. by the North-Eastern Areas
(Reorganisation) Act, 1971 (81 of 1971), s. 71, for "Part A" (w.e.f. 21-1-1972).
233. Ins. by the Constitution (Twenty-second
Amendment) Act, 1969, s. 3.
234. Subs. by the Constitution (Sixtieth
Amendment) Act, 1988, s. 2, for
"two hundred and fifty rupees".
235. Proviso omitted by s. 2, ibid.
236. Ins. by the Constitution (Seventy-third
Amendment) Act, 1992, s. 3 (w.e.f. 24-4-1993).
237. Ins. by the Constitution (Seventy-fourth
Amendment) Act, 1992, s. 3
(w.e.f.
1-6-1993).
238. Sub-cl. (c) re-lettered as sub-cl. (d) by
s. 3, ibid. (w.e.f. 1-6-1993).
239. The words "or Rajpramukh" omitted
by the Constitution (Seventh
Amendment) Act, 1956, s. 29 and
Sch.
240. Explanation to clause (1) omitted by the Constitution (Sixth Amendment) Act, 1956, s. 4.
241. Subs. by s. 4, ibid., for cls. (2) and (3).
242. Subs. by the Constitution (Forty-sixth
Amendment) Act, 1982, s. 3, for cl.
(3).
243. Ins. by the Constitution (Seventh Amendment)
Act, 1956, s.19.
244. Subs. by the Madras State (Alteration of Name)
Act, 1968 (53 of 1968), s. 4, for
"Madras" (w.e.f.
14-1-1969).
245. Subs. by the Constitution (Fortieth
Amendment) Act, 1976, s. 2, for
art. 297 (w.e.f. 27-5-1976).
246. Subs. by the Constitution (Seventh
Amendment) Act, 1956, s. 20, for art. 298.
247. The words "or the Rajpramukh" omitted by
s. 29 and Sch,
ibid.
248. The words "nor the "Rajpramukh" omitted by s. 29
and Sch.,
ibid.
249. Ins. by the Constitution (Forty-fourth
Amendment) Act, 1978, s. 34 (w.e.f.
20-6-1979).
250. Ins. by the Consitution (Seventh Amendment)
Act, 1956, s.29 and Sch.
251. Subs. by the Constitution (Fourth Amendment)
Act, 1955, s.
4.
252. Subs. by the Constitution (Seventh Amendment)
Act, 1956, s. 29 and Sch. for "means a State specified in Part A or
Part B of the First Schedule".
253. The words "or Rajpramukh" omitted by
s. 29 and Sch.,
ibid.
254. The words "or, as the case may be, the
Rajpramukh" omitted by s. 29 and Sch., ibid.
255. The words "or Rajpramukh" omitted by
s. 29 and Sch. ibid.
256. The words "or the Rajpramukh" omitted by
s. 29 and Sch.,
ibid.
257. Subs. by the Constitution (Fifteenth
Amendment) Act, 1963, s. 10, for
cls. (2) and
(3).
258. Certain words omitted by
the Constitution (Forty-second Amendment) Act,
1976, s. 44 (w.e.f. 3-1-1977).
259. Subs. by s. 44, ibid., for certain words
(w.e.f.
3-1-1977).
260. Subs. by s. 45, ibid., for "Part-XI" (w.e.f. 3-1-1977).
261. Ins. by s. 45, ibid. (w.e.f. 3-1-1977).
262. Ins. by the Constitution (Twenty-eighth
Amendment) Act, 1972, s. 2 (w.e.f. 29-8-1972).
263. The words "or Rajpramukh" omitted
by the Constitution (Seventh
Amendment) Act, 1956, s. 29 and
Sch.
264. Ins. by the Constitution (Fifteenth
Amendment) Act, 1963, s.
11.
265. Subs. by the Constitution (Forty-first
Amendment) Act, 1976, s. 2, for "sixty years".
266. The words "or Rajpramukh, as the case may
be" omitted by the Constitution (Seventh Amendment)
Act, 1956, s. 29
and Sch.
267. Ins. by the Constitution (Forty-second
Amendment) Act, 1976, s. 46 (w.e.f.
3-1-1977).
268. Ins. by the Constitution (Seventy-fifth
Amendment) Act, 1993, s. 2.
(w.e.f.
15-5-1994).
269. Sub-clauses (h) and (i) shall be
re-lettered as sub-clauses (i) and (j) by s. 2, ibid. (w.e.f. 15-5-1994).
270. Subs. by s. 2, ibid., for "(g)" (w.e.f. 15-5-1994).
271. Subs. by s. 2, ibid., for "(h)" (w.e.f. 15-5-1994).
272. The words "including the
appointment of election tribunals
for the decision of doubts and disputes arising out of or
in
connection with
elections to Parliament and to the Legislatures of
States" omitted by the Constitution (Nineteenth
Amendment) Act, 1966, s.
2.
273. The words "or Rajpramukh" omitted
by the Constitution (Seventh
Amendment) Act, 1956, s.29 and Sch.
274. Subs. by the Constitution (Sixty-first
Amendment) Act, 1988, s. 2, for "twenty-one years".
275. Subs. by the Constitution (Thirty-ninth
Amendment) Act, 1975, s. 3, for certain
words.
276. The words, figures and letter "but
subject to the provisions of article
329A" omitted by the
Constitution (Forty-fourth
Amendment) Act, 1978, s. 35
(w.e.f.
20-6-1979).
277. Ins. by the Constitution (Thirty-ninth
Amendment) Act, 1975, s. 4.
278. Subs. by the Constitution (Fifth-first
Amendment) Act, 1984, s. 2, for sub-clause (b) (w.e.f. 16-6-1986).
279. Ins. by the Constitution (Seventh Amendment)
Act, 1956, s. 29 and
Sch.
280. Ins. by the Constitution (Thirty-first
Amendment) Act, 1973, s. 3.
281. Ins. by the Constitution (Forty-second
Amendment) Act, 1976, s. 47 (w.e.f.
3-1-1977).
281A. Subs. by the Constitution (Eighty-fourth
Amendment) Act, 2001, s. 6, for "2000".
281B. Subs. by s. 6, ibid., for
"1971".
282. Subs. by the Constitution (Fifty-first
Amendment) Act, 1984, s. 3, for certain words (w.e.f. 16-6-1986).
283. The words and letters "specified in Part A or Part
B of the First Schedule" omitted by the Constitution
(Seventh
Amendment) Act, 1956,
s. 29 and
Sch.
284. Ins. by the Constitution (Fifty-seventh
Amendment) Act, 1987, s. 2 (w.e.f. 21-9-1987).
284A. Subs. by the Constitution (Eighty-fourth
Amendment) Act, 2001, s. 7, for "2000".
285B. Subs. by s. 7, ibid., for
"2000".
285. Ins. by the Constitution (Seventy-second
Amendment) Act, 1992, s. 2
(w.e.f.
5-12-1992).
286. Certain words omitted by the North-Eastern Areas (Reorganisation) Act,
1971 (81 of 1971), s. 71
(w.e.f.
21-1-1972).
287. The words "or Rajpramukh" omitted
by the Constitution (Seventh
Amendment) Act, 1956, s. 29 and
Sch.
288. Subs. by the Constitution (Twenty-third
Amendment) Act, 1969, s. 4, for "nominate such number of members of
the
community to the Assembly as
he considers appropriate".
289. Subs. by the Constitution (Sixty-second
Amendment) Act, 1989, s. 2, for "forty-years" (w.e.f. 20-12-1989).
289A.
Subs. by the Constitution
(Seventy-ninth Amendment) Act,
1999, s. 2, for "fifty years".
289B. Ins. by the Constitution (Eighty-second
Amendment) Act, 2000, s. 2.
290.
The words and letters "specified in Part A or Part
B of the First Schedule" omitted by the Constitution
(Seventh
Amendment) Act, 1956,
s. 29 and
Sch.
291. Subs. by the Constitution (Sixty-fifth
Amendment) Act, 1990, s. 2, for the marginal heading (w.e.f. 12-3-1992).
292. Subs. by s.2, ibid., for cls. (1) and (2) (w.e.f. 12-3-1992).
293. Cl. (3) renumbered as cl. (10) by the Constitution (Seventh Amendment) Act, 1956, s. 2
(w.e.f.
12-3-1992).
294. The words and letters "specified in Part A
and Part B of the First Schedule" omitted by the Constitution
(Seventh
Amendment) Act, 1956,
s. 29 and
Sch.
295. Subs. by s. 29 and Sch., ibid., for "any such
State".
296. Subs. by the Constitution (First Amendment)
Act, 1951, s. 10, for "may, after consultation with the Governor or
Rajpramukh of a State".
297. Ins. by the Constitution (Seventh Amendment)
Act, 1956, s. 29 and
Sch.
298. The words and letters "specified in Part A or Part
B of the First Schedule" omitted by s. 29 and Sch., ibid.
299. The words "or Rajpramukh" omitted by
s. 29 and Sch.,
ibid.
300. See the Constitution (Scheduled
Castes) Order, 1950 (C.O. 19),
the Constitution (Scheduled Castes) (Union Territories)
Order, 1951 (C.O. 32), the Constitution (Jammu and Kashmir) Scheduled Castes Order, 1956 (C.O.52), the Constitution (Dadra and Nagar Haveli) Scheduled Castes Order, 1962 (C.O. 64), the Constitution (Pondicherry) Scheduled Castes Order, 1964 (C.O. 68), the Constitution (Goa, Daman and Diu) Scheduled Castes
Order, 1968 (C.O. 81) and the Constitution (Sikkim) Scheduled
Castes Order, 1978 (C.O.
110).
301. Ins. by the Constitution (Seventh Amendment)
Act, 1956, s. 29 and
Sch.
302. Subs. by the Constitution (First Amendment)
Act, 1951, s. 11, for "may, after consultation with the Governor or
Rajpramukh of a
State,".
303. The words and letters "specified in Part A or Part
B of the First Schedule" omitted by the Constitution
(Seventh
Amendment) Act, 1956,
s. 29 and
Sch.
304. The words "or Rajpramukh" omitted by
s. 29 and Sch., ibid.
305. See the Constitution (Scheduled Tribes)
Order, 1950 (C.O.22), the Constitution (Scheduled Tribes) (Union Territories)
Order, 1951 (C.O.33), the Constitution (Andaman and Nicobar Islands) Scheduled Tribes Order, 1959 (C.O.58),
the Constitution (Dadra and Nagar Haveli) Scheduled Tribes Order, 1962 (C.O.65), the Constitution (Scheduled Tribes) (Uttar Pradesh) Order, 1967 (C.O.78),
the Constitution (Goa, Daman and
Diu) Scheduled Tribes Order, 1968 (C.O.82), the Constitution (Nagaland) Scheduled Tribes Order, 1970 (C.O.88)
and the Constitution (Sikkim) Scheduled Tribes Order, 1978
(C.O.111).
306. See C.O. 41.
307. Ins. by the Constitution (Seventh Amendment)
Act, 1956, s.
21.
308. Subs. by the Constitution (Forty-fourth
Amendment) Act, 1978, s. 36, for "internal
disturbance"(w.e.f.
20-6-1979).
309. Ins. by the Constitution (Forty-second
Amendment) Act, 1976, s. 48 (w.e.f.
3-1-1977).
310. Ins. by the Constitution (Forty-fourth
Amendment) Act, 1978, s. 37 (w.e.f.
20-6-1979).
311. Subs. by s. 37, ibid., for cls. (2), (2A) and (3) (w.e.f.
20-6-1979).
312. Ins. by the Constitution (Thirty-eighth
Amendment) Act, 1975, s. 5
(retrospectively).
313. Cl. (4) renumbered as cl.(9) by the
Constitution (Forty-fourth Amendment) Act, 1978, s. 37 (w.e.f. 20-6-1979).
314. Subs. by s.
37, ibid., for "internal
disturbance" (w.e.f.
20-6-1979).
315. Cl. (5) omitted by s. 37, ibid. (w.e.f. 20-6-1979).
316. Ins. by the Constitution (Forty-second
Amendment) Act, 1976, s. 49 (w.e.f.
3-1-1977).
317. The words "or Rajpramukh, as the case may
be" omitted by the Constitution (Seventh Amendment)
Act, 1956, s. 29
and Sch.
318. Subs. by the Constitution (Forty-fourth
Amendment) Act, 1978, s. 38, for "one year from the date of the
passing of the second of the resolutions approving the Proclamation
under clause (3)" (w.e.f.
20-6-1979). The words "one
year" were subs. for the
original words "six months" by the Constitution
(Forty-second Amendment) Act, 1976,
s. 50 (w.e.f. 3-1-1977).
319. Subs. by the Constitution (Forty-fourth
Amendment) Act, 1978, s. 38, for "one year" (w.e.f. 20-6-1979). The words "one year" were subs. for the original words "six months" by
the Constitution
(Forty-second Amendment) Act, 1976, s.
50 (w.e.f. 3-1-1977).
320. Ins. by the Constitution (Sixty-fourth
Amendment) Act, 1990, s. 2.
321. Successively subs. by the Constitution (Sixty-seventh Amendment) Act, 1990, s. 2 and the Constitution
(Sixty-eighth Amendment) Act, 1991, s. 2 to read as
above.
322. Subs. by the Constitution (Forty-fourth
Amendment) Act, 1978, s. 38, for cl.(5) (w.e.f. 20-6-1979). Cl. (5) was
ins. by the Constitution (Thirty-eighth Amendment) Act, 1975, s. 6
(retrospectively).
323. Omitted by the Constitution
(Sixty-third Amendment) Act, 1989,
s. 2 (w.e.f. 6-1-1990) and Ins by the Constitution
(Sixty-fourth Amendment) Act, 1990, s. 2.
324. Subs. by the Constitution (Forty-second
Amendment) Act, 1976, s. 51, for cl. (2) (w.e.f. 3-1-1977).
325. Art. 358 renumbered as cl. (1) thereof by the Constitution (Forty-fourth Amendment)
Act, 1978, s. 39 (w.e.f. 20-
6-1979).
326. Subs. by s. 39, ibid., for "While a Proclamation of
Emergency is in operation" (w.e.f.
20-6-1979).
327. Ins. by the Constitution (Forty-second
Amendment) Act, 1976, s. 52 (w.e.f.
3-1-1977).
328. Subs. by the Constitution (Forty-fourth
Amendment) Act, 1978, s. 39, for "where a Proclamation of
Emergency"
(w.e.f.
20-6-1979).
329.
Ins. by s. 39, ibid. (w.e.f. 20-6-1979).
330. Subs. by the Constitution (Forty-fourth
Amendment) Act, 1978, s. 40, for "the rights conferred by Part
III" (w.e.f.
20-6-1979).
331. Ins. by the Constitution (Thirty-eighth
Amendment) Act, 1975, s. 7,
(retrospectively).
332. Ins. by the Constitution (Forty-second
Amendment) Act, 1976, s. 53 (w.e.f.
3-1-1977).
333. Ins. by the Constitution (Forty-fourth
Amendment) Act, 1978, s. 40 (w.e.f.
20-6-1979).
334. Subs. by the Constitution (Forty-fourth
Amendment) Act, 1978, s. 41, for cl.(2) (w.e.f. 20-6-1979).
335. Cl. (5) was ins. by the Constitution (Thirty-eighth
Amendment) Act, 1975, s.
8 (retrospectively) and omitted by
the
Constitution (Forty-fourth Amendment) Act, 1978, s. 41 (w.e.f. 20-6-1979).
336. The words "or Rajpramukh" omitted
by the Constitution (Seventh
Amendment) Act, 1956, s. 29 and
Sch.
337. The words "or the Rajpramukh" omitted by
s. 29 and Sch.,
ibid.
338. Ins. by the Constitution (Forty-fourth
Amendment) Act, 1978, s. 42 (w.e.f.
20-6-1979).
339. Ins. by the Constitution (Twenty-sixth
Amendment) Act, 1971, s. 3.
340. Cl. (4A) was ins. by the Constitution (Forty-second
Amendment) Act, 1976, s. 54 (w.e.f. 1-2-1977) and omitted by
the Constitution
(Forty-third Amendment) Act, 1977, s.
11 (w.e.f.
13-4-1978).
341. Cl. (21) omitted by the Constitution
(Seventh Amendment) Act, 1956,
s. 29 and
Sch.
342. Subs. by the Constitution (Twenty-sixth
Amendment) Act, 1971, s. 4, for cl. (22).
343. Cl. (26A) was ins. by the Constitution (Forty-second Amendment) Act, 1976, s. 54 (w.e.f. 1-2-1977) and
omitted by the Constitution (Forty-third Amendment) Act, 1977, s. 11 (w.e.f.
13-4-1978).
344. Ins. by the Constitution (Forty-sixth
Amendment) Act, 1982, s. 4.
345. Subs. by the Constitution (Seventh Amendment)
Act, 1956, s. 29 and Sch., for
cl. (30).
346. The words and letters "specified in Part A or Part
B of the First Schedule" omitted by s. 29 and Sch., ibid.
347. The words "or Rajpramukh" omitted by
s. 29 and Sch.,
ibid.
348. See the Constitution (Declaration
as to Foreign States) Order, 1950
(C.O.2).
349. Subs. by the Constitution (Twenty-fourth
Amendment) Act, 1971, s. 3, for
"Procedure for amendment of the
Constitution.".
350. Ins. by s. 3.
ibid.
351. Art. 368 renumbered as cl.(2) by s. 3, ibid.
352. Subs. by s. 3, ibid., for "it shall be presented to
the President for his assent and upon such assent being given to
the Bill".
353. The words and letters "specified
in Parts A and B of the First
Schedule" omitted by the
Constitution (Seventh
Amendment) Act, 1956,
s. 29 and
Sch.
354. Ins. by the Constitution (Twenty-fourth
Amendment) Act, 1971, s. 3.
355. Cls. (4) and (5) were ins. in article 368 by s. 55
of the Constitution (Forty-second Amendment) Act, 1976. This
section has been declared invalid by the Supreme Court in
Minerva Mills Ltd. and Others
Vs. Union of India
and
Others (1980) 2 S.C.C. 591.
356. Subs. by the Constitution (Thirteenth
Amendment) Act, 1962, s. 2, for "TEMPORARY AND TRANSITIONAL
PROVISIONS" (w.e.f.
1-12-1963).
357. In exercise of
the powers conferred by
this article the President, on
the recommendation of the Constituent Assembly of the State of
Jammu and Kashmir, declared that, as from the 17th day of November, 1952, the said art. 370 shall be
operative with the modification that for the Explanation in cl. (1) thereof, the following Explanation is
substituted, namely:-
"Explanation.- For the purposes of this article, the Governmant of the
State means the person for the time
being recognised by the President n
the recommendation of the Legislative Assembly of the State as the
*Sadar-i-Riyasat of Jammu and Kashmir, acting on the
advice of the Council of Ministers of the State
for the time being in office".
(Ministry of Law Order No.
C.O. 44, dated the 15th
November, 1952). *Now "Governor".
358. See the Constitution (Application
to Jammu and Kashmir) Order, 1954
(C.O. 48) as amended from time to
time, in
Appendix
I.
359. Subs. by the Constitution (Seventh
Amendment) Act, 1956, s. 22, for art. 371.
360. The words "Andhra Pradesh," omitted by
the Constitution
(Thiry-second Amendment) Act, 1973, s.
2 (w.e.f. 1-
7-1974).
361. Cl. (1) omitted by s. 2, ibid. (w.e.f. 1-7-1974).
362. Subs. by the Bombay Reorganisation Act, 1960
(11 of 1960), s. 85, for "the State
of Bombay" (w.e.f.
1-5-1960).
363. Subs. by s. 85, ibid., for "the rest of
Maharashtra," (w.e.f. 1-5-1960).
364. Ins. by the Constitution (Thirteenth
Amendment) Act, 1962, s.2 (w.e.f.
1-12-1963).
365. Paragraph 2 of the Constitution
(Removal of Difficulties) order No.
X provides (w.e.f. 1-12-1963) that article 371A of
the Constitution of India shall have effect as if the
following proviso were added to paragraph (i) of sub.clause (e)
of clause (2) thereof, namely:-
"Provided that the Governor may, on
the advice of the Chief Minister, appoint
any person as Minister for
Tuensang affairs to act as such until such time as persons are chosen in
accordance with law to fill
the seats allocated to
the Tuensang district
in the Legislative Assembly of
Nagaland.".
366. Ins. by the Constitution (Twenty-second
Amendment) Act, 1969, s. 4.
367. Subs. by the North-Eastern Areas
(Reorganisation) Act, 1971 (81 of 1971), s. 71, for "Part A" (w.e.f. 21-1-1972).
368. Ins. by the Constitution (Twenty-seventh
Amendment) Act, 1971, s. 5
(w.e.f.
15-2-1972).
369. Ins. by the Constitution (Thirty-second
Amendment) Act, 1973, s. 3 (w.e.f. 1-7-1974).
370. In P. Sambamurthy and others vs. State of Andhra Pradesh and another (1987) 1 Sec, p.362, the Supreme Court
declared clause (5) of art.
371 D along with the proviso to be unconstitutional and
vaid.
371. Ins. by the Constitution (Thirty-sixth
Amendment) Act, 1975, s. 3 (w.e.f.
26-4-1975).
372. Subs. by the Constitution (Fourty-fourth
Amendment) Act, 1978, s.
43, for "six years"
(w.e.f. 6-9-1979). The
words "six years" were subs. for the original words "five
years" by the Constitution
(Forty-second Amendment)
Act, 1976, s. 56
(w.e.f. 3-1-1977).
373. Subs. by the Constitution (Forty-fourth
Amendment) Act, 1978, s.43, for "five years" (w.e.f. 6-9-1979). The
words "five years" were subs. for the original words "four
years" by the Constitution
(Forty-second Amendment)
,
Act, 1976, s. 56
(w.e.f.
3-1-1977).
374. See the Constitution (Removal of
Difficulties) Order No. XI (C.O. 99).
375. Ins. by the Constitution (Fifty-third
Amendment) Act, 1986, s. 2 (w.e.f.
20-2-1987).
376. Ins. by the Constitution (Fifty-fifth
Amendment) Act, 1986, s. 2 (w.e.f.
20-2-1987).
377. Ins. by the Constitution (Fifty-sixth
Amendment) Act, 1987, s. 2 (w.e.f.
30-5-1987).
378. See the Adaptation of Laws Order,
1950, dated the 26th January, 1950,
Gazette of India, Extraordinary, p.449, as
amended by
Notification No. S.R.O. 115, dated the 5th June, 1950,
Gazette of India, Extraordinary, Part II, Section 3, p.51, Notification No. S.R.O. 870, dated the 4th November, 1950, Gazette of
India, Extraordinary,
Part II, Section 3, p.903,
Notification No. S.R.O. 508, dated the 4th April, 1951, Gazette of
India, Extraordinary, Part II,
Section 3, p.287, Notification No.
S.R.O. 1140B, dated the 2nd July, 1952, Gazette of India, Extraordinary, Part II, Section 3, p.616/I; and the Adaptation of the
Travancore-Cochin Land Acquisition Laws
Order, 1952, dated the 20th
November, 1952, Gazette of India, Extraordinary, Part II, section
3, p.923.
379. Subs. by the Constitution (First Amendment)
Act, 1951, s. 12, for "two
Years".
380. Ins. by the Constitution (Seventh Amendment)
Act, 1956, s.
23.
381. See the Adaptation of Laws Orders of
1956 and 1957.
382. Added by the Constitution (First
Amendment) Act, 1951, s.
13.
383. Ins. by the Constitution (Seventh Amendment)
Act, 1956, s.
24.
384. Ins. by the Constitution (Fifty-eighth
Amendment) Act, 1987, s. 2.
385. Ins. by s. 3, ibid.
386. Subs. by the Constitution (Seventh Amendment)
Act, 1956, s. 2, for the First
Sch.
387. Subs. by the Andhra Pradesh and Mysore
(Transfer of Territory) 1968 (36 of 1968), s. 4, for the former entry (w.e.f.
1-10-1968),
388. Added by the State of Nagaland Act, 1962 (27
of 1962), s. 4 (w.e.f. 1-12-1963).
389. Added by the North-Eastern Areas
(Reorganisation) Act, 1971 (81 of 1971), s. 9 (w.e.f. 21-1-1972).
390. Subs. by the Bihar and Uttar Pradesh
(Alteration of Boundries) Act,
1968 (24 of 1968), s. 4, for the former
entry (w.e.f.
10-6-1970).
391. Subs. by the Bombay Reorganisation Act, 1960
(11 of 1960), s. 4, for entry 4
(w.e.f.
1-5-1960).
392. Ins. by the Rajasthan and Madhya Pradesh (Transfer of Territories) Act, 1959 (47 of 1959),
s. 4 (w.e.f. 1-10-
1959).
393. Subs. by the Madras State (Alteration of Name)
Act, 1968 (53 of 1968), s. 5, for
"7. Madras" (w.e.f. 14-1-1969).
394. Ins. by the Andhra Pradesh and Madras
(Alteration of Boundries) Act, 1959 (56 of 1959), s. 6 (w.e.f. 1-4-1960).
395. Subs. by s. 6, ibid., for certain words (w.e.f. 1-4-1960).
396. Ins. by the Bombay Reorganisation Act, 1960
(11 of 1960), s. 4 (w.e.f. 1-5-1960).
397. Subs. by the Mysore State (Alteration of Name)
Act, 1973 (31 of 1973), s. 5, for
"9. Mysore" (w.e.f. 1-11-1973).
398. Ins. by the Andhra Pradesh and Mysore
(Transfer of Territory) Act, 1968
(36 of 1968), s. 4 (w.e.f. 1-10-1968).
399. Entries 8
to 14 renumbered as entries 9 to 15 by the Bombay Reorganisation Act, 1960 (11 of
1960), s. 4 (w.e.f.
1-5-1960).
400. Ins. by the Acquired Territories (Merger) Act,
1960 (64 of 1960), s. 4 (w.e.f. 17-1-1961).
401. Added by the Constitution (Ninth Amendment)
Act, 1960, s. 3 (w.e.f. 17-1-1961).
402. Ins. by the Punjab Reorganisation Act, 1966
(31 of 1966), s. 7 (w.e.f. 1-11-1966).
403. Subs. by the Haryana and Uttar Pradesh (Alteration of Boundaries) Act, 1979 (31 of 1979), s. 5, for the entry
against "13. Uttar Pradesh" (w.e.f.
15-9-1983).
404. Ins. by the State of Nagaland Act, 1962
(27 of 1962), s. 4 (w.e.f. 1-12-1963).
405. Subs. by the Haryana and Uttar Pradesh (Alteration of Boundaries) Act, 1979 (31 of 1979), s. 5, for the entry
against "17. Haryana" (w.e.f.
15-9-1983).
406. Ins. by the State of Himachal Pradesh Act,
1970 (53 of 1970) s. 4, (w.e.f.
25-1-1971).
407. Ins. by the North-Eastern Areas
(Reorganisation) Act, 1971 (81 of 1971), s. 9 (w.e.f. 21-1-1972).
408. Ins. by the Constitution (Thirty-sixth
Amendment) Act, 1975, s. 2 (w.e.f.
26-4-1975).
409. Ins. by the State of Mizoram Act, 1986 (34 of
1986), s. 4 (w.e.f. 20-2-1987).
410. Ins. by the State of Arunachal Pradesh Act,
1986 (69 of 1986), s. 4. (w.e.f. 20-2-1987).
411. Ins. by the Goa, Daman and Diu Reorganisation
Act, 1987 (18 of 1987), s. 5
(w.e.f.
30-5-1987).
412. Entry 2 relating to "Himachal
Pradesh" omitted by the State of
Himachal Pradesh Act, 1970 (53 of 1970), s. 4 (w.e.f.
25-1-1971).
413. Entries relating to
Manipur and Tripura omitted by
the North-Eastern Areas (Reorganisation) Act, 1971 (81 of
1971), s. 9 (w.e.f. 21-1-1972).
414. Entries 4
to 9 renumbered as entries 2 to 7 by s. 9, ibid. (w.e.f. 21-1-1972).
415. Subs. by the Laccadive, Minicoy and Amindivi Islands (Alteration of
Name) Act, 1973 (34 of 1973), s. 5,
for "The Laccadive, Minicoy
and Amindivi Islands" (w.e.f.
1-11-1973).
416.
Ins. by the Constitution (Tenth Amendment)
Act, 1961, s.
2.
417. Subs. by the Goa, Daman and Diu Reorganisation
Act, 1987 (18 of 1987), s. 5, for
entry 5 (w.e.f.
30-5-1987).
418. Ins. by the Constitution (Fourteenth
Amendment) Act, 1962, ss. 3 and 7 (w.e.f.
16-8-1962).
419. Ins. by the Punjab Reorganisation Act, 1966
(31 of 1966), s. 7 (w.e.f. 1-11-1966).
420. Entry 8 relating to Mizoram omitted by
the State of Mizoram Act, 1986
(34 of 1986), s. 4 and entry 9 relating to
Arunachal Pradesh renumbered
as entry 8 (w.e.f.
20-2-1987).
421. Entry 8 relating to Arunachal Pradesh omitted
by the State of Arunachal Pradesh
Act, 1986 (69 of 1986), s. 4
(w.e.f.
20-2-1987).
422. The words and letter "specified in Part
A of the First Schedule" omitted by
the Constitution (Seventh Amendment) Act,
1956, s. 29 and
Sch.
423. The words "so specified" omitted by the
Constitution (Seventh Amendment)
Act, 1956, s. 29 and
Sch.
424. Subs. by s. 29 and Sch., ibid., for "such
States".
425. Part B Omitted by s. 29 and Sch., ibid.
426. The words and letter "of a State in Part A
of the First Schedule" omitted by the Constitution (Seventh
Amendment) Act, 1956,
s. 29 and
Sch.
427. Subs. by s. 29 and Sch., ibid., for "any such
State".
428. The words and letter "of a State specified in part
A of the First schedule" omitted by s. 29 and Sch., ibid.
429. Subs. by s. 29 and Sch., ibid., for "such
State".
430. The words and letter "in States in Part
A of the First Schedule" omitted by s.
25, ibid.
431. Subs. by the Constitution (Fifty-fourth
Amendment) Act. 1986, s. 4, for
"5,000 rupees" (w.e.f. 1-4-1986). *
Now
33,000 rupees, Vide Act 18 of 1998, s. 7 (w.e.f. 1-1-1996).
432. Subs. by s. 4, ibid., for "4,000 rupees"
(w.e.f. 1-4-1986). ** Now 30,000
rupees, vide Act 18 of 1998, s. 7
(w.e.f.
1-1-1996).
433. Subs. by the Constitution (Seventh
Amendment) Act, 1956, s. 25, for "shall be reduced by the
amount of that
pension".
434. Subs. by s. 25, ibid., for sub-paragraph
(1).
435.
Subs. by the Constitution (Fifty-fourth
Amendment) Act, 1986, s. 4, for "4,000 rupees" (w.e.f. 1-4-1986). * Now
30,000 rupees, Vide Act 18 of 1998, s. 4 (w.e.f. 1-1-1996).
436. Subs. by the Constitution (Fifty-fourth
Amendment) Act, 1986, s. 4, for "3500 rupees" (w.e.f. 1-4-1986). ** Now
26,000 rupees, vide Act 18 of 1998, s. 4 (w.e.f. 1-1-1996).
437. Subs. by the Constitution (Seventh
Amendment) Act, 1956, s. 25, for sub-paragraphs (3) and
(4).
438. The Comptroller and Auditor-General of India
shall be paid a salary equal to the Salary of the Judges of the
Supreme Court Vide sec. 3 of Act 56 of 1971. The Salary of Judges of the Supreme
Court has been raised to Rs. 30,000/- per mensem by Act 18 of 1998,
s. 7 (w.e.f. 1-1-1996). * see also arts. 84(a) and 173(a).
439. Ins. by the Constitution (Sixteenth
Amendment) Act, 1963, s.
5.
440. Subs. by s. 5, ibid., for Form
III.
441. Subs. by s. 5, ibid., for Form
VII.
442. Subs. by the Constitution (Seventh Amendment)
Act, 1956, s. 3, for the Fourth
Sch.
443. Ins. by the Goa, Daman and Diu Reorganisation
Act, 1987 (18 of 1987), s. 6
(w.e.f.
30-5-1987).
444. Subs. by the Bombay Reorganisation Act, 1960
(11 of 1960), s. 6, for entry 4
(w.e.f.
1-5-1960).
445. Entries 4 to 26 renumbered as
entries 5 to 27 by the Goa, Daman and
Diu Reorganisation Act, 1987 (18 of
1987),
s. 6 (w.e.f.
30-5-1987).
446. Ins. by the Punjab Reorganisation Act, 1966
(31 of 1966), s. 9 (w.e.f. 1-11-1966).
447. Subs. by the Madras State (Alteration of Name)
Act, 1968 (53 of 1968), s. 5, for
"8. Madras" (w.e.f. 14-1-1969).
448. Subs. by the Andhra Pradesh and Madras (Alteration of Boundries) Act, 1959 (56 of 1959),
s. 8, for "17"
(w.e.f.
1-4-1960).
449. Ins. by the Bombay Reorganisation Act, 1960
(11 of 1960), s. 6 (w.e.f. 1-5-1960).
450. Subs. by the Mysore State (Alteration of Name)
Act, 1973 (31 of 1973), s. 5, for
"10. Mysore" (w.e.f. 1-11-1973).
451. Subs. by the Punjab Reorganisation Act, 1966
(31 of 1966), s. 9, for "11"
(w.e.f.
1-11-1966).
452. Entries 4 to 26 renumbered as entries 5
to 27 by the Goa, Daman and
Diu Reorganisation Act, 1987 (18 of
1987),
s. 6 (w.e.f.
30-5-1987).
453. Ins. by the State of Nagaland Act, 1962
(27 of 1962), s. 6 (w.e.f. 1-12-1963).
454. Ins. by the State of Himachal Pradesh Act,
1970(53 of 1970), s. 5 (w.e.f.
25-1-1971).
455. Subs. by the North-Eastern Areas
(Reorganisation) Act, 1971 (81 of 1971), s. 10, for entries 19 to 22 (w.e.f. 21-1-
1972).
456. Ins. by the Constitution (Thirty-sixth
Amendment) Act, 1975, s. 4 (w.e.f.
26-4-1975).
457. Ins. by the State of Mizoram Act, 1986 (34 of
1986), s. 5 (w.e.f. 20-2-1987).
458. Ins. by the State of Arunachal Pradesh Act,
1986 (69 of 1986), s. 5
(w.e.f.
20-2-1987).
459. Subs. by the Goa, Daman and Diu Reorganisation
Act, 1987 (18 of 1987), s. 6, for
"232" (w.e.f.
30-5-1987).
460. The words and letters "means a State
specified in Part A or Part B
of the First Schedule but" omitted by the
Constitution (Seventh
Amendment) Act, 1956, s. 29 and
Sch.
461. Subs. by the North-Eastern Areas
(Reorganisation) Act, 1971, (81 of
1971), s. 71, for "State of Assam"
(w.e.f. 21-
1-1972).
462. Subs. by the Constitution (Forty-ninth
Amendment) Act, 1984, s. 3, for "and Meghalaya" (w.e.f. 1-4-1985).
463. Subs. by the State of Mizoram Act, 1986 (34 of
1986), s. 39, for "Meghalaya
and Tripura" (w.e.f.
20-2-1987).
464. The words "or Rajpramukh" omitted
by the Constitution (Seventh
Amendment), Act 1956, s. 29 and
Sch.
465. The words "or Rajpramukh, as the
case may be" omitted by s. 29 and
Sch., ibid.
466. The words "or the Rajpramukh" omitted by
s. 29 and Sch.,
ibid.
467. See the Scheduled Areas (Part A
States) Order, 1950 (C.O. 9),
the Scheduled Areas (Part B States) Order, 1950 (C.O. 26), the Scheduled Areas (Himachal Pradesh) Order, 1975
(C.O. 102) and the Scheduled Areas (States of Bihar, Gujarat, Madhya
Pradesh and Orissa) Order, 1977 (C.O.
109).
468. See the Madras Scheduled Areas
(Cessor) Order, 1950 (C.O.
30) and the Andhra Scheduled Areas (Cessor) Order,
1955 (C.O. 50).
469. Ins. by the Fifth Schedule to the
Constitution (Amendment) Act, 1976 (101 of 1976), s. 2.
470. Subs. by the State of Mizoram Act, 1986
(34 of 1986) s. 39, for
certain words (w.e.f.
20-2-1987).
471. Subs. by the North-Eastern Areas
(Reorganisation) Act, 1971 (81 of 1971), s. 71(i) and Eighth Sch., for "Part A"
(w.e.f.
21-1-1972).
472. Subs. by the Constitution (Forty-ninth
Amendment) Act, 1984, s. 4, for "Parts I and II" (w.e.f. 1-4-1985).
473. Ins. by the Assam Reorganisation (Meghalaya)
Act, 1969 (55 of 1969), s. 74 and Fourth Sch. (w.e.f. 2-4-1970).
474. Ins. by the North-Eastern Areas
(Reorganisation) Act, 1971 (81 of 1971), s. 71(i) and Eighth Sch. (w.e.f. 21-1-
1972).
475. Paragraph 2 has been amended in
its application to the State of Assam
by the Sixth Schedule to the Constitution (Amendment) Act, 1995 (42 of
1995), s. 2, so as to insert the following proviso after sub-paragraph (3), namely:- "Provided that the District Council constituted
for the North Cachar Hills District shall be called as the North Cachar
Hills Autonomous Council and
the District Council constituted for the Karbi Anglong District shall be called as the
Karbi Anglong Autonomous Council."
476. Subs. by the Assam Reorganisation (Meghalaya)
Act, 1969 (55 of 1969), s.74 and Fourth Sch., for sub-paragraph (1)
(w.e.f. 2-4-1970).
477. Subs. by s. 74 and Fourth Sch., ibid., for "such Councils" (w.e.f. 2-4-1970).
478. Ins. by s. 74 and Fourth Sch. ibid. (w.e.f. 2-4-1970).
479. Second proviso omitted by s. 74 and Fourth Sch., ibid. (w.e.f. 2-4-1970).
480. Paragraph 3 has been amended in
its application to the State of Assam
by the Sixth Schedule to the Constitution (Amendment) Act, 1995 (42 of
1995), s. 2, so as to substitute
sub-paragraph (3) as under,- "(3)
Save as otherwise provided in sub-paragraph (2) of paragraph 3A, all laws made under this paragraph or
sub-paragraph (1) of paragraph 3A
shall be submitted forthwith to the Governor and, until assented to by him,
shall have no effect."; After
paragraph 3, the following
paragraph has been inserted in its
application to the State of Assam by s.
2, ibid., namely:- "3A. Additional powers of the North
Cachar Hills Autonomous Council
and the Karbi Anglong Autonomous Council to
make laws.-(1) Without prejudice to
the provisions of paragraph 3, the North Cachar Hills Autonomous Council and the Karbi Anglong Autonomous Council within their respective districts, shall
have power to make laws with respect to-
(a) industries, subject to
the provisions of entries 7 and 52 of List of tthe Seventh schedule; (b) communications, that is to say, roads,
bridges, ferries and other means
of communication not specified in List I
of the Seventh Schedule; municipal tramways, ropeways,
inland waterways and traffic thereon
subject to the provisions of List I and List III of
the Seventh Schedule with
regard to such waterways; vehicles
other than mechanically propelled
vehicles; (c) preservation, protection and improvement
of stock and prevention of animal
diseases; veterinary training and
practice; cattle pounds; (d) primary and secondary education;
(e) agriculture, including agricultural education and research, protection against pests and
prevention of plant diseases; (f) fisheries; (g) water, that is to say, water supplies,
irrigation and canals, drainage and embankments, water
storage and water power subject to the provisions of entry 56 of List I of the
Seventh Schedule; (h)
social security and social insurance; employment and unemployment; (i flood control schemes for protection of
villages, paddy fields, markets,
towns, etc. (not of technical
nature); (j) theatre and dramatic performances, cinemas subject to
the provisions of entry 60 of List I of the Seventh Schedule; sports entertainments and
amusements; (k) public health and
sanitation, hospitals and dispensaries; (l) minor irrigation; (m) trade and
commerce in, and the production, supply and distribution of, food stuffs, cattle
fodder, raw cotton and raw jute; (n)
libraries, museums and other
similar Institutions controlled or
financed by the State; ancient and historical monuments
and records other than those
declared by or under any law made by Parliament to be of national
importance; and (o) alienation of
land. (2) All laws made by the North Cachar Hills Autonomous Council and the
Karbi Anglong Autonomous Council under paragraph 3 or
under this paragraph shall,
in so far as they relate to matters specified in List III of
the Seventh Schedule, be submitted forthwith to the Governor who shall reserve the same for
the consideration of the President. (3) When a law is reserved for the
consideration of the President, the President shall declare either that he
assents to the said law or that he withholds assent therefrom: Provided that the President may direct the
Governor to return the law to
the North Cachar Hills Autonomous Council or
the Karbi Anglong Autonomous Council, as
the case may be,
together with a
message requesting that the said Council will reconsider the law or
any specified
provisions thereof and, in
particular, will, consider the
desirability of introducing any such amendments as he may recommend in his message and, when the law is so
returned, the said Council shall
consider the law accordingly within a period of six
months from the date of receipt of
such message and, if the law is again passed by the said Council with or without amendment it
shall be presented again to the President for his consideration."
481. Subs. by the North-Eastern Areas
(Reorganisation) Act, 1971 (81 of
1971), s. 71(i) and Eighth Sch., for certain
words (w.e.f.
21-1-1972).
482. Subs. by the Assam Reorganisation (Meghalaya)
Act, 1969 (55 of 1969), s. 74 and
Fourth Sch., for cl. (i)
(w.e.f. 2-
4-1970).
483. The words "of Assam" omitted by
the North-Eastern Areas (Reorganisation) Act, 1971 (81 of 1971), s. 71(i)
and Eighth Sch. (w.e.f. 21-1-1972).
484. Ins. by the Assam Reorganisation (Meghalaya)
Act, 1969 (55 of 1969), s. 74 and Fourth Sch. (w.e.f. 2-4-1970).
485. See Now the Code of Criminal Procedure,
1973 (2 of 1974).
486. Ins. by the Assam Reorganisation (Meghalaya)
Act, 1969 (55 of 1969), s. 74 and Fourth Sch. (w.e.f. 2-4-1970).
487. Subs. by s. 74 and Fourth Sch., ibid., for paragraph
6 (w.e.f. 2-4-1970).
488. Subs. by the Repealing and Amending Act, 1974
(56 of 1974), s. 4, for "cattle ponds".
489. The words "of Assam or Meghalaya,
as the case may be," omitted by the
North-Eastern Areas (Reorganisation) Act,
1971 (81 of 1971), s. 71(i) and Eighth Sch. (w.e.f. 21-1-1972).
490. Subs. by the Assam Reorganisation (Meghalaya)
Act, 1969 (55 of 1969), s. 74 and Fourth Sch., for sub-
paragraph (2) (w.e.f. 2-4-1970).
491.
Paragraph 9 has been amended in its
application to the States of Tripura
and Mizoram by
the Sixth Schedule to
the Constitution
(Amendment) Act, 1988 (67 of 1988), s. 2, so as
to insert the following sub-paragraph after
sub-paragraph (2), namely:- "(3) The Governor may, by order, direct that the
share of royalties to be made over
to a District Council under this paragraph shall be made over to that Council within a period of one
year from the date of any agreement
under sub-paragraph (1) or, as the case may be, of
any determination under sub-paragraph (2).".
492. Subs. by the North-Eastern Areas
(Reorganisation) Act, 1971 (81 of
1971), s. 71(i) and Eighth Sch., for "the
Government of Assam" (w.e.f. 21-1-1972).
493. Paragraph 10 has been amended in
its application to the States
of Tripura and Mizoram by the Sixth Schedule to
the Constitution (Amendment) Act, 1988 (67 of 1988),
s. 2, as under:- (a) in the
heading, the words "by non-tribals" shall be omitted; (b) in
sub-paragraph (1), the words
"other than Scheduled tribes" shall be omitted; (c) in sub-paragraph (2), for clause (d),
the following clause shall be
substituted, namely:- "(d)
prescribe that no person resident in the district shall carry on any
trade, whether wholesale or retail,
except under a licence issued in that behalf by the District Council:".
494. Paragraph 12 has been amended in its
application to the State of Assam
by the Sixth Schedule to the Constitution (Amendment) Act, 1995 (42 of
1995), s. 2, as under,- 'in paragraph 12, in
sub-paragraph 1, for
the words and figure "matters specified in
paragraph 3 of this Schedule", the words, figures and letter "matters specified in
paragraph 3 or paragraph 3A of this
Schedule" shall be substituted.'.
495. Subs. by the North-Eastern Areas
(Reorganisation) Act, 1971 (81 of
1971), s. 71(i) and Eighth Sch., for the
heading (w.e.f.
21-1-1972).
496. Subs. by s. 71(i) and Eighth Sch., ibid., for
"Legislature of the State" (w.e.f.
21-1-1972).
497. Ins.by s. 71(i) and Eighth Sch., ibid. (w.e.f. 21-1-1972).
498. Subs. by s. 71(i) and Eighth Sch., ibid. for paragraph 12A (w.e.f. 21-1-1972).
499. Subs. by the Sixth Schedule to the Constitution (Amendment) Act, 1988 (67 of 1988),
s. 2, for paragraphs 12AA
and 12B. Paragraph 12AA was ins. by the Constitution (Forty-ninth
Amendment) Act, 1984, s. 4
(w.e.f. 1-4-
1985).
500. The words "of Assam" omitted by
the North-Eastern Areas (Reorganisation) Act, 1971 (81 of 1971), s. 71(i)
and Eighth Sch. (w.e.f. 21-1-1972).
501. Paragraph 14 has been amended in its
application to the State of Assam
by the Sixth Schedule to the Constitution (Amendment) Act, 1995 (42 of
1995), s. 2, as under:- 'in paragraph 14, in
sub-paragraph
(2), the words "with the recommendations of
the Governor with respect thereto" shall be omitted.'.
502. Subs. by the North-Eastern Areas
(Reorganisation) Act, 1971 (81 of
1971), s. 71(i) and Eighth Sch., for "the
Government of Assam" (w.e.f. 21-1-1972).
503. Paragraph 15 has been amended in
its application to the States
of Tripura and Mizoram by the Sixth Schedule to
the Constitution (Amendment)
Act, 1988 (67 of 1988), s. 2, as
under,- (a) in the opening
paragraph, for the words "by the Legislature of the State", the words "by him"
shall be substituted; (b) the
proviso shall be omitted.".
504. Ins. by the Assam Reorganisation (Meghalaya)
Act, 1969 (55 of 1969), s. 74 and Fourth Sch. (w.e.f. 2-4-1970).
505. Paragraph 16 has been amended in
its application to the States
of Tripura and Mizoram by the Sixth Schedule to
the Constitution (Amendment)
Act, 1988 (67 of 1988), s. 2, as
under,- '(a) in sub-paragraph (1), the words "subject to the previous approval
of the Legislature of the State" occurring in clause
(b), and the second proviso shall be
omitted; (b) for sub-paragraph (3), the following sub-paragraph shall be substituted, namely:- "(3) Every order made under sub-paragraph (1)
or sub-paragraph (2) of this
paragraph, along with the reasons therefor shall be laid before the Legislature of the State." '.
506. Paragraph 16
renumbered as sub-paragraph (1) thereof by
the Assam
Reorganisation (Meghalaya)
Act, 1969 (55
of 1969), s. 74
and Fourth Sch. (w.e.f. 2-4-1970).
507. Ins. by s. 74 and Fourth Sch., ibid. (w.e.f. 2-4-1970).
508. Subs. by the North-Eastern Areas
(Reorganisation) Act, 1971 (81 of
1971), s. 71(i) and Eighth
Sch., for "the
Legislative Assembly of Assam" (w.e.f. 21-1-1972).
509. Ins. by the Constitution (Forty-ninth
Amendment) Act, 1984, s. 4 (w.e.f.
1-4-1985).
510. Ins. by the State of Mizoram Act, 1986
(34 of 1986), s. 39 (w.e.f. 20-2-1987).
511. Ins. by the North-Eastern Areas
(Reorganisation) Act, 1971 (81 of 1971), s. 71 and Eighth Sch. (w.e.f. 21-1-
1972).
512. Paragraph 18
omitted by s. 71(i) and Eighth Sch., ibid. (w.e.f. 21-1-1972).
513. Subs. by s. 71(i) and Eighth Sch., ibid., for
paragraphs 20 and 20A (w.e.f. 21-1-1972).
514. Ins. by the Constitution (Forty-ninth
Amendment) Act, 1984, s. 4 (w.e.f.
1-4-1985).
515. Subs. by the State of Mizoram Act, 1986 (34 of
1986), s. 39, for "Union
territory" (w.e.f.
20-2-1987).
516. Subs. by the Constitution (Forty-ninth
Amendment) Act, 1984, s. 4, for "Any reference in the table below" (w.e.f. 1-4-
1985).
517. Subs. by the Government of
Meghalaya Notifn. No. DCA 31/72/11, dated the 14th June, 1973, Gazette of
Meghalaya, Pt. VA,
dated 23-6-1973, p.
200.
518. Subs. by the Government of Assam Notifn. No. TAD/R/115/74/47, dated 14-10-1976, for
"The Mikir Hills District".
519. The words "The Mizo District." omitted by the Government of Union Territories (Amendment) Act, 1971 (83 of
1971), s. 13
(w.e.f. 29-4-1972).
520. Ins. by the Mizoram District Councils (Miscellaneous Provisions) Order,
1972, published in the Mizoram
Gazette, 1972, dated the 5th May, 1972, Vol. I, Pt. II, p. 17 (w.e.f. 29-4-1972).
521. Subs. by the Sixth Schedule to the Constitution (Amendment) Act, 1988 (67 of 1988), s. 2, for serial numbers 2
and 3 and the entries relating thereto.
522. Subs. by the Government of Union Territories
(Amendment) Act, 1971 (83 of 1971),
s. 13, for paragraph 20A
(w.e.f.
29-4-1972).
523. After paragraph 20B, the following
paragraph has been inserted in its application to the State of Assam by
the Sixth Schedule to the Constitution (Amendment) Act, 1995 (42 of 1995),
s. 2, namely:- "20BA. Exercise of
discretionary powers by
the Governor in
the discharge of his functions.-The Governor in the discharge of
his functions
under sub-paragraphs (2) and (3) of paragraph 1, sub-paragraphs (1), (6), sub-paragraph (6A) excluding the first proviso and sub-paragraph (7) of paragraph 2,
sub-paragraph (3) of paragraph 3, sub-paragraph (4) of paragraph 4,
paragraph 5,
sub-paragraph (1) of paragraph 6, sub-paragraph (2) of
paragraph 7, sub-paragraph (4) of paragraph 8, sub-paragraph (3) of
paragraph 9, sub-paragraph (3) of paragraph 10, sub-paragraph (1)
of paragraph 14, sub-paragraph
(1) of paragraph 15 and
sub-paragraphs (1) and (2) of
paragraph 16 of this Schedule,
shall, after consulting the Council of Ministers and the North Cachar hills Autonomous
Council or the Karbi Anglong
Autonomous Council, as the case may be, take such action as he considers
necessary in his discretion.". After
paragraph 20BA as so inserted, the following paragraph has been
inserted in its application to the
States of Tripura and Mizoram, by
the Sixth schedule to the Constitution (Amendment)
Act, 1988 (67 of 1988), s. 2, namely:- "20BB. Exercise of
discretionary powers by
the Governor in
the discharge of his functions.-The Governor, in the
discharge of his functions under sub-paragraphs (2) and (3) of paragraph 1, sub-paragraphs (1) and (7) of paragraph 2, sub-paragraph (3) of paragraph 3, sub-paragraph (4) of paragraph 4,
paragraph 5,
sub-paragraph (1) of paragraph 6, sub-paragraph (2) of
paragraph 7, sub-paragraph (3) of paragraph 9, sub-paragraph (1) of
paragraph 14, sub-paragraph (1) of paragraph 15 and sub-paragraphs (1)
and (2) of paragraph 16 of this Schedule, shall, after
consulting the Council of Ministers,
and if he thinks it necessary, the district Council or the Regional
Council concerned, take such action as he considers necessary in his
discretion.".
524. Ins. by the Constitution (Forty-second
Amendment) Act, 1976, s. 57 (w.e.f.
3-1-1977).
525. The words and letters "specified in Part A or Part
B of the First Schedule" omitted by the Constitution
(Seventh
Amendment) Act, 1956,
s. 29 and
Sch.
526. Entry 33 omitted by s. 26. ibid.
527. Subs. by the Constitution (Thirty-second
Amendment) Act, 1973, s. 4, for
"Delhi University and" (w.e.f.
1-7-1974).
528. Subs. by the Constitution (Seventh
Amendment) Act, 1956, s. 27, for "declared by Parliament by
law".
529. Ins. by the Constitution (Fifteenth
Amendment) Act, 1963, s. 12 (with
retrospective effect).
530. Subs. by the Constitution (Seventh Amendment)
Act, 1956, s. 29 and Sch., for
entry 79.
531. Ins. by the Constitution (Sixth Amendment)
Act, 1956, s.
2.
532. Ins. by the Constitution (Forty-sixth
Amendment) Act, 1982, s. 5.
533. Subs. by the Constitution (Forty-second
Amendment) Act, 1976, s. 57, for certain words (w.e.f. 3-1-1977).
534. Subs. by s. 57, ibid., for entry 2 (w.e.f. 3-1-1977).
535. Certain words omitted by s. 57, ibid. (w.e.f. 3-1-1977).
536. Entry 11 omitted by s. 57, ibid. (w.e.f. 3-1-1977).
537. Entries 19, 20
and 29 omitted by s. 57, ibid. (w.e.f.
3-1-1977).
538. Subs. by the Constitution (Seventh Amendment)
Act, 1956 s. 28, for "entry
52".
539. Entry 36 omitted by s. 26, ibid.
540. Subs. by the Constitution (Sixth Amendment)
Act, 1956, s. 2, for entry
54.
541. Ins. by the Constitution (Forty-second
Amendment) Act, 1976, s. 57 (w.e.f.
3-1-1977).
542. Subs. by s. 57, ibid., for entry 25 (w.e.f. 3-1-1977).
543. Subs. by the Constitution (Third Amendment)
Act, 1954, s. 2, for entry
33.
544. Subs. by the Constitution (Seventh Amendment)
Act, 1956, s.26, for entry 42.
545. Ins. by the Constitution (Seventy-first
Amendment) Act, 1992, s. 2.
546. Entry 7 renumbered as entry 8 by s. 2, ibid.
547. Entry 8 renumbered as entry 10 by s.2,
ibid.
548. Entries 9 to 15 renumbered as entries 12
to 18 by s. 2,
ibid.
549. Added by the Constitution (Twenty-first
Amendment) Act, 1967, s. 2.
550. Added by the Constitution (First
Amendment) Act, 1951, s.
14.
551. Added by the Constitution (Fourth
Amendment) Act, 1955, s.
5.
552. Added by the Constitution
(Seventeenth Amendment) Act, 1964, s. 3.
553. Ins. by the Constitution (Twenty-ninth
Amendment) Act, 1972, s.
2.
554. Ins. by the Constitution (Thirty-fourth
Amendment) Act, 1974, s.
2.
555. Ins. by the Constitution (Thirty-ninth
Amendment) Act, 1976, s. 5.
556. Entry 87 omitted by the Constitution
(Forty-fourth Amendment) Act, 1978,
s. 44 (w.e.f. 20-6-1979).
557. Entry 92 omitted by s. 44, ibid. (w.e.f. 20-6-1979).
558. Ins. by the Constitution (Fortieth Amendment)
Act, 1976, s.
3.
559. See now the relevant provisions of
the Motor Vehicles Act, 1988 (59 of 1988).
560. Entry 130 omitted by the
Constitution (Forty-fourth
Amendment) Act, 1978, s. 44
(w.e.f.
20-6-1979).
561. Ins. by the Constitution (Forty-seventh
Aendment) Act, 1984,
s.2.
562. Ins. by the Constitution (Sixty-sixth
Amendment) Act, 1990, s. 2.
563. Ins. by the Constitution (Seventy-sixth
Amendment) Act, 1994, s. 2.
564. Entries 258 to 284, ins by the Constitution (Seventy-eighth Amendment) Act, 1995,
s. 2.
565. Added by the Constitution (Fifty-second
Amendment) Act, 1985, s. 6 (w.e.f.
1-3-1985).
566. Paragraph 7
declared invalid for want of
ratification in
accordance with the proviso to clause (2) of article 368
as per majority opinion in Kihoto hollohon Vs. Zachilhu and others (1992)1 S.C.C. 309.
567. Added by the Constitution
(Seventy-third Amendment) Act,
1992, s. 4 (w.e.f. 24-4-1993).
568. Added by the Constitution
(Seventy-fourth Amendment) Act, 1992, s.
4 (w.e.f.
1-6-1993).
569. Published with the Ministry of Law
Notifin. No. S.R.O. 1610, dated the 14th May, 1954, Gazette
of India,
Extraordinary, Part II, s. 3, page 821.
570. The opening words have been successively
amended by C.O. 56 C.O. 74, C.O. 76, C.O. 79, C.O. 89, C.O.
91, C.O. 94, C.O. 98, C.O. 103, C.O. 104, C.O. 105, C.O. 108, C.O. 136 and C.O. 141 to read as
above.
571. Cl. (b) omitted by C.O. 124.
572. Subs. by C.O. 69, for "ten
years".
573. Subs. by C.O. 97, for "twenty".
574. Subs. by C.O. 89, for cl. (h).
575. Subs. by C.O. 69, for "ten
years".
576. Subs. by C.O. 97, for "twenty".
577. Subs. by C.O. 98, for cls. (a) and (b).
578. Ins., ibid.
579. Cls. (c) and (d) relettered as cls. (d) and (e), ibid.
580. The figures "136" omitted by C.O. 60.
581. Cls. (f) and (g) omitted by C.O. 56.
582. Ins. by C.O. 60 (w.e.f. 26-1-1960).
583. Subs. by C.O. 89, for cl.(a).
584. Subs. by C.O. 74, for cl. (c) (w.e.f. 24-11-1965).
585. Subs. by C.O. 66, for cl. (a).
586. Cls. (b) and (bb) subs. by C.O. 85, for original
cl.(b).
587. Subs. by C.O. 93, for cl. (b).
588. Ins. by C.O. 122.
589. Cl. (a) relettered as cl.(aa) ,
ibid.
590. Subs., ibid., for "Prevention of
activities".
591. Ins., ibid.
592. Subs. by C.O. 129, for cl.(bb).
593. Cl. (d) omitted,
ibid.
594. Cl. (f) omitted by C.O. 66.
595. Cls. (g) and (h) relettered as cls. (f) and (g), ibid.
596. Cl. (i) omitted by C.O. 56.
597. Cl. (j) relettered as cl. (i) by C.O. 56 and again relettered as cl. (h) by C.O. 66.
598. Cls. (a) and (b) ins. by C.O. 55 have been omitted by C.O. 56.
599. Cls. (a), (b) and (c) [relettered as
cls. (c), (d) and (e) respectively by C.O. 55] have again been relettered as cls.
(a), (b) and (c) respectively by C.O. 56.
600. Subs. by C.O. 94, for "articles 290 and
291".
601. Brackets and letter `(a)' and cl. (b) omitted by C.O. 56.
602. Subs., ibid., for the previous
modification.
603. Subs. by C.O. 60, for sub-paragraph (10) (w.e.f. 26-1-1960).
604. Subs. by C.O. 75, for cls. (b) and (c).
605. Ins. by C.O. 105.
606. Cl. (a) omitted by C.O. 124.
607. Cls. (b) and (c) relettered as cls. (a) and (b), ibid.
608. Subs., ibid., for "336, 337, 339 and
342".
609. Ins., ibid.
610. Subs. by C.O. 104, for "(4)".
611. Subs. by C.O. 100, for certain
words.
612. Subs. by C.O. 71, for cl. (b).
613. Added by C.O. 151.
614. Subs. by C.O. 162, for "six
years".
615. Cl. (a) omitted by C.O. 74.
616. Cls. (b) and (c) relettered as cls. (a) and (b), ibid.
617. Subs. by C.O. 94, for "Articles 362 and
365".
618. Original cl. (c) omitted by C.O. 56.
619. Subs. by C.O. 74, for cl. (b).
620. Cl. (d) omitted by C.O. 56.
621. Cl. (e) relettered as cl.(d),
ibid.
622. Subs. by C.O. 74, for cl. (e).
623. Numbered as cl. (a) by C.O. 101.
624. Subs. by C.O. 91, for "To article
368".
625. Ins. by C.O. 101.
626. Ins. by C.O. 74.
627. Ins. by C.O. 56.
628. Subs., ibid., for "articles 376 to
392".
629. Modification relating to paragraph 6
omitted by C.O.
56.
630. Subs. by C.O. 66, for sub-paragraph
(22).
631. Subs. by C.O. 85, for item (ii).
632. Subs. by C.O. 92, for "34 and
60".
633. The words and figures `The words "and records"
in entry 67' omitted by C.O. 95.
634. Original item (iii) omitted by C.O. 74.
635. Subs. by C.O. 83, for item
(iii).
636. Ins. by C.O. 85.
637. Subs. by C.O. 93, for item (iv).
638. Subs. by C.O. 122, for entry 97.
639. Subs. by C.O. 69, for cl.(c).
640. Subs. by C.O. 70, for item (i).
641. Ins. by C.O. 94.
642. Subs. by C.O. 122, for sub-clauses (ia) and
(ib).
643. Items (ii) and (iii) omitted by
C.O. 74.
644. Ins. by C.O. 70.
645. Item (iv) renumbered as item (ii) by
C.O. 74.
646. Items (v) and (vi) omitted by C.O. 72.
647. Subs. by C.O. 95, for item
(iii).
648. Item (vi) renumbered as item (iv) by
C.O. 74.
649. Subs., ibid., for sub-paragraph
(24).
650. Numbered by C.O. 105.
651. Renumbered by C.O. 98.
652. Omitted by C.O. 106.
653. Renumbered, ibid.
654. Ins. by C.O. 106.
655. Ins. by C.O. 105.
656. Ins. by C.O. 108 (w.e.f. 31-12-1977).
657. Ins. by C.O. 136.
658. Ins. by the Constitution (Fifty-ninth
Amendment) Act, 1988, s. 3.
It shall cease to operate on the expiry of a period of
two years from the
commencement of this Act i.e.
thirtieth day of March, 1988.
659. Now "50,000 rupees" vide Act 25 of
1998, s. 2 (w.e.f. 1-1-1996). Earlier it was "20,000 rupees"
vide Act 16
of 1990, s. 2 (w.e.f. 29-6-1990).
660. Now "36,000 rupees" vide Act 27 of
1998, s. 2 (w.e.f. 1-1-1996). Earlier it was "11,000 rupees"
vide Act 17
of 1987, s. 2 (w.e.f. 1-4-1986).
661. 17th January, 1961, in respect of the
territories referred to in Part
II of the First Schedule to this Act; vide
Notification No.
G.S.R.73, dated the 14th January, 1961, Gazette of India, Extraordinary, Part II,
Section 3(i),
p.15.
662. 1st December, 1963; vide Notification No. G.S.R. 1734, dated the 30th October, 1963, Gazette of India, Part II,
Section 3(i), p.
2030.
663. 15th February, 1972; vide Notification No.G.S.R. 73(E), dated the 14th February, 1972, Gazette of India,
Extraordinary, Part II, Section 3(i), p. 225.
664. 29th August, 1972: vide Notification No.G.S.R. 391(E), dated the 29th August, 1972, Gazette of India,
Extraordinary, Part II, Secttion 3(i), p. 1029.
665. 27th February, 1973: vide Notification No. G.S.R. 73(E), dated the 27th February, 1973, Gazette of
India,
Extraordinary, Part II,
Section 3(i), p.235.
666. 1st July, 1974: vide Notification No. G.S.R. 297(E), dated the 1st July, 1974, Gazette of
India, Part II, Section 3(i),
p.
1380.
667. 1st March, 1975, vide: Notification No. G.S.R. 61(E), dated the 28th February, 1975, Gazette of India,
Extraordinary, Part II, Section 3(i), p. 417.
668. 26th April, 1975.
669. 1-4-1985 : vide Notification No. S.O. 184(E), dated
11-3-1985.
670. 16-6-1986; vide Notification No. G.S.R. 871(E), dated 16-6-1986.
671. 1-3-1985; vide Notification No. G.S.R. 131(E), dated 1-3-1985.
672. 20-2-1987 : vide Notification No. S.O. 71(E), dated
11-2-1987.
673. 20-2-1987 : vide Notification No. S.O. 73(E), dated 11-2-1987.
674. 30-5-1987 : vide Notification No. S.O. 517(E), dated 26-5-1987.
675. 21-9-1987: vide Notification No. G.S.R. 810(E), dated 21-9-1987.
676. 20-12-1989.
677. 12-3-1992 : vide Notification No. S.O. 204(E), dated 12-3-1992.
678. 1-2-1992 : vide Notification No. S.O. 96(E), dated
31-1-1992.
679. 5-12-1992 : vide Notification No. S.O. 887(E), dated 5-12-1992.
680. 24-4-1993 : vide Notification No. S.O. 267(E), dated 24-4-1993.
681. 1-6-1993 : vide Notification No. S.O. 346(E), dated
1-6-1993.
682. 15-5-1994 : vide Notification No. S.O. 372(E), dated 13-5-1994.