An Act further to amend the Constitution of India
Be it enacted by Parliament in the Twenty-seventh Year of the Republic of India as follows:-
1. Short title.-This Act may be called the Constitution (Forty-first Amendment) Act, 1976.
2. Amendment of Article 316.-In Article 316 of the Constitution, in clause (2), for the words "sixty years", the words "sixty-two years" shall be substituted.