Constitution (Scheduled Castes) Orders (Amendment) Act, 20171
| [Act No. 17 of 2017] | [28th April, 2017] |
An Act further to amend the Constitution (Scheduled Castes) Order, 1950 to modify the list of Scheduled Castes in the State of Odisha and to amend the Constitution (Pondicherry) Scheduled Castes Order, 1964.
Be it enacted by Parliament in the Sixty-eighth Year of the Republic of India as follows:-
1 Received the assent of the President on the 28th April, 2017.
1. Short title.- This Act may be called the Constitution (Scheduled Castes) Orders (Amendment) Act, 2017.
2. Amendment of Constitution (Scheduled Castes) Order, 1950.- In the Schedule to the Constitution (Scheduled Castes) Order, 1950 (C.O. 19), in Part XIII.-Odisha, for entry 79, the following entry shall be substituted, namely:- "79. Sabakhia, Sualgiri, Swalgiri.".
3. Amendment of Constitution (Pondicherry) Scheduled Castes Order, 1964.- In the Constitution (Pondicherry) Scheduled Castes Order, 1964(C.O. 68), for the word "Pondicherry" at both the places where it occurs, the word "Puducherry" shall be substituted.
CORRIGENDA
In the FINANCE ACT, 2017 (7 of 2017) as published in the Gazette of India, Extraordinary, Part II, Section I, Issue No. 7, dated the 31st March, 2017,-
| Page No. | Col. No. | Line(s) No. | Fir | Read |
| 64 | - | 2 | "section 47" | "section 117" |
| 64 | - | 14 | "Armed Force" | "Armed Forces" |
| 66 | - | 8 | "an vest" | "and vest" |
| 66 | - | 47 | "each Houses" | "each House" |
| 91 | 3 | - | "The Armed Forces" | "The Armed Forces Tribunal" |