1[THE CONSTITUTION (NAGALAND)

SCHEDULED TRIBES ORDER, 1970

(C.O. 88)

In exercise of the powers conferred by clause (1) of article 342 of

the Constitution of India, the President, after consultation with the

Governor of the State of Nagaland, is pleased to make the following

Order, namely:--

1. This Order may be called the Constitution (Nagaland) Scheduled

Tribes Order, 1970.

2. The tribes or tribal communities, or parts of, or groups within,

tribes or tribal communities, specified in the Schedule to this Order,

shall, for the purposes of the Constitution, be deemed to be Scheduled

Tribes in relation to the State of Nagaland so far as regards members

thereof resident in that State.

THE SCHEDULE

1. Naga

2. Kuki

3. Kachari

4. Mikir

5. Garo

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1. Published with the Ministry of Law, Notifn. No. G.S.R. 1099, dated

the 23rd July, 1970, Gazette of India, Extraordinary, 1970, Part II,

Section 3(i), page 641.

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