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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(13) in Tamil Nadu Town Panchayats (Establishment) Rules, 1988

(13)Scheduled Castes. - "Scheduled Castes" means the communities mentioned in Part A of Schedule II to this Part;Explanation. - No person who professes a religion different from Hinduism shall be deemed to be a member of a Scheduled Caste;