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.-This Act may be called the Constitution (Seventy-first Amendment) Act, 1992.
2. Amendment of Eighth Schedule.-In the Eighth Schedule to the Constitution,-
(a) existing entry 7 shall be renumbered as entry 8, and before entry 8 as so renumbered, the entry "7. Konkani." shall be inserted;
(b) existing entry 8 shall be renumbered as entry 10, and before entry 10 as so renumbered, the entry "9. Manipuri." shall be inserted;
(c) existing entries 9 to 15 shall be renumbered as entries 12 to 18 respectively, and before entry 12 as so renumbered, the entry "11. Nepali." shall be inserted.