The Constitution (One Hundredth Amendment) Act, 2015 received the assent of President on 28.05.2015. The objective of the Act is to amend the Constitution of India to give effect to the acquiring of territories by India and transfer of certain territories to Bangladesh in pursuance of the agreement and its protocol entered into between the Governments of India and Bangladesh. The Act amends the First Schedule of the Constitution in the paragraphs relating to the territories of State of Assam, West Bengal, Meghalaya, Tripura.
-Ministry of Law & Justice
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