 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
6. Amendment of First Schedule to the Constitution.- On and from the appointed day, in the First Schedule to the Constitution, under the heading-"I. THE STATES",- (a) entry 15 shall be deleted. (b) entries from 16 to 29 shall be renumbered as 15 to 28. (c) under the heading -"II. UNION TERRITORIES",- after entry 7, the following entries shall be inserted, namely:- "8. Jammu and Kashmir: The territories specified in section 4 of the Jammu and Kashmir Reorganisation Act, 2019". "9. Ladakh: The territories specified in section 3 of the Jammu and Kashmir Reorganisation Act, 2019".    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back