An Act further to amend the Constitution of India
Be it enacted by Parliament in the Twenty-third Year of the Republic of India as follows:-
1. Short title.-This Act may be called the Constitution (Twenty-ninth Amendment) Act, 1972.
2. Amendment of Ninth Schedule.-In the Ninth Schedule to the Constitution, after entry 64 and before the Explanation, the following entries shall be inserted, namely:-
"65. The Kerala Land Reforms (Amendment) Act, 1969 (Kerala Act 35 of 1969).
66. The Kerala Land Reforms (Amendment) Act, 1971 (Kerala Act 25 of 1971).".