4. Amendment of the First Schedule to the Constitution.-
As from the appointed day, in the First Schedule to the Constitution, under the heading "1.THE STATES",-
| (a) for entry 4, the following entry shall be substituted, namely:-"4. Gujarat |
The territories referred to in sub-section (1) of section 3 of the Bombay Reorganisation Act, 1960."; |
(b) after entry 7, the following entry shall be inserted, namely:- |
| "8. Maharashtra |
The territories specified in sub-section (1) of section 8 of the States Reorganisation Act, 1956, but excluding the territories referred to in sub-section (1) of section 3 of the Bombay Reorganisation Act, 1960."; and |
(c) entries 8 to 14 shall be renumbered as entries 9 to 15 respectively.
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