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The Schedule [See Section 17] 1. The Bihar Harijan (Removal of Civil Disabilities) Act, 1949 (Bihar Act XIX of 1949). 2. The Bombay Harijan (Removal of Social Disabilities) Act, 1946 (Bombay Act X of 1947). 3. The Bombay Harijan Temple Entry Act, 1947 (Bombay Act XXXV of 1947). 4. The Central Provinces and Berar Scheduled Castes (Removal of Civil Disabilities) Act, 1947 (Central Provinces and Berar Act XXIV of 1947). 5. The Central Provinces and Berar Temple Entry Authorisation Act, 1947 (Central Provinces and Berar Act XLI of 1947). 6. The East Punjab (Removal of Religious and Social Disabilities) Act, 1948 (East Punjab Act XVI of 1948). 7. The Madras Removal of Civil Disabilities Act, 1938 (Madras Act XXI of 1938). 8. The Orissa Removal of Civil Disabilities Act, 1946 (Orissa Act XI of 1946). 9. The Orissa Temple Entry Authorisation Act, 1948 (Orissa Act XI of 1948). 10. The United Provinces Removal of Social Disabilities Act, 1947 (U.P. Act XIV of 1947). 11. The West Bengal Hindu Social Disabilities Removal Act, 1948 (West Bengal Act XXXVII of 1948). 12. The Hyderabad Harijan Temple Entry Regulations, 1358 F (No. LV of l358 Fasli). 13. The Hyderabad Harijan (Removal of Social Disabilities) Regulations, 1358F (No. LVI of 1358. Fasli). 14. The Madhya Bharat Harijan Ayogta Nivaran Vidhan, Samvat 2005 (Madhya Bharat Act No. 15 of 1949). 15. The Removal of Civil Disabilities Act, 1943 (Mysore Act XLII of 1943). 16. The Mysore Temple Entry Authorisation Act, 1948 (Mysore Act XIV of 1948). 17. The Saurashtra Harijan (Removal of Social Disabilities) Ordinance (No. XL of 1948). 18. The Travancore-Cochin Removal of Social Disabilities Act, 1125K (Travancore-Cochin Act VIII of 1125). 19. The Travancore-Cochin Temple Entry (Removal of Disabilities) Act, 1950 (Travancore-Cochin Act XXVII of 1950). 20. The Coorg Scheduled Castes (Removal of Civil and Social Disabilities) Act, 1949 (Coorg Act I of 1949). 21. The Coorg Temple Entry Authorisation Act, 1949 (Coorg Act II of 1949).    |
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