Constitution (Scheduled Tribes) Order (Amendment) Act, 2012
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Constitution (Scheduled Tribes) Order (Amendment) Act, 2012 24 of 2012 [31 May 2012] CONTENTS 1. Short Title 2. Amendment Of Part Vi Of Constitution (Scheduled Tribes) Order, 1950 Constitution (Scheduled Tribes) Order (Amendment) Act, 2012 24 of 2012 [31 May 2012] An Act further to amend the Constitution (Scheduled Tribes) Order, 1950 to modify the list of Scheduled Tribes in the State of Karnataka. Be it enacted by Parliament in the Sixty-third Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Constitution (Scheduled Tribes) Order (Amendment) Act, 2012. 2. Amendment Of Part Vi Of Constitution (Scheduled Tribes) Order, 1950 :- In the Schedule to the Constitution (Scheduled Tribes) Order, 1950, in Part VI.- Karnataka, in entry 37, after "Meda", insert, "Medara".
Act Metadata
- Title: Constitution (Scheduled Tribes) Order (Amendment) Act, 2012
- Type: C
- Subtype: Central
- Act ID: 9626
- Digitised on: 13 Aug 2025