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Lok Sabha passes the Constitution (127th Amendment bill) 2021 to empower states to have their own list of Backward Classes

On August 9, 2021, Lok Sabha has passed the Constitution (127th Amendment) Bill, 2021.

The 127th Amendment Bill proposes to insert three new articles in the Constitution:

classes as are so deemed under article 342A for the purposes of the Central Government or the State or Union territory.

The Bill seeks to empower the State Government and Union territories to prepare and maintain their own State List/ Union territory List of SEBCs and with a view to maintain the federal structure of this country.

 


*Tanvi Singh, Editorial Assistant has reported this brief.

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