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Amendments made in Constitution (Scheduled Tribes) Order, 1950 — List of Scheduled Tribes modified

An Act further to amend the Constitution (Scheduled Tribes) Order, 1950 to modify the list of the Scheduled Tribes in the State of Karnataka.

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

1. This Act may be called the Constitution (Scheduled Tribes) Order (Amendment) Act, 2020.

2. In the Constitution (Scheduled Tribes) Order, 1950, in the Schedule, in Part VI. — Karnataka,—

(a) in entry 38, for the words “Naikda, Nayaka”, the words and brackets “Naikda, Nayaka (including Parivara and Talawara)” shall be substituted;

(b) in entry 50, for the brackets and words “(in Uttar Kannada district)”, the brackets and words “(in Belagavi, Dharwad and Uttar Kannada districts)” shall be substituted.


Ministry of Law and Justice

[Notification dt. 19-03-2020]

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