An Act further to amend the Constitution of India
Be it enacted by Parliament in the Fortieth Year of the Republic of India as follows:-
1. Short title and commencement.-(1) This Act may be called the Constitution (Sixty-second Amendment) Act, 1989.
(2) It shall be deemed to have come into force on the date on which the Bill for this Act is introduced in the Council of States.
2. Amendment of Article 334.-In Article 334 of the Constitution, for the words "forty years", the words "fifty years" shall be substituted.