An Act further to amend the Constitution of India
Be it enacted by Parliament in the Fifty-first Year of the Republic of India as follows:-
1. Short title.-This Act may be called the Constitution (Eighty-third Amendment) Act, 2000.
2. Amendment of Article 243-M.-In Article 243-M of the Constitution, after clause (3), the following clause shall be inserted, namely:-
"(3-A) Nothing in Article 243-D, relating to reservation of seats for the Scheduled Castes, shall apply to the State of Arunachal Pradesh.".