An Act further to amend the Constitution of India
Be it enacted by Parliament in the Forty-third Year of the Republic of India as follows:-
1. Short title and commencement.-(1) This Act may be called the Constitution (Seventieth Amendment) Act, 1992.
(2) Section 3 of this Act shall be deemed to have come into force on the 21st day of December, 1991 and Section 2 shall come into force on such date1 as the Central Government may, by notification in the Official Gazette, appoint.
1 Section 2 came into force, w.e.f. 1-6-1995, vide G.S.R. 375(E), dated 2-5-1995.
2. Amendment of Article 54.-In Article 54 of the Constitution, the following Explanation shall be inserted at the end, namely:-
‘Explanation.-In this Article and in Article 55, "State" includes the National Capital Territory of Delhi and the Union Territory of Pondicherry.’.
3. Amendment of Article 239-AA.-In Article 239-AA of the Constitution,-
(i) in clause (7), for the brackets and figure "(7)", the brackets, figure and letter "(7)(a)" shall be substituted;
(ii) in clause (7) as so amended, the following sub-clause shall be inserted, namely:-
"(b) Any such law as is referred to in sub-clause (a) shall not be deemed to be an amendment of this Constitution for the purposes of Article 368 notwithstanding that it contains any provisions which amends or has the effect of amending, this Constitution.".