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

State of Maharashtra - Subsection

Section 2(26A) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(26A)[ "Scheduled Areas" means the Scheduled Areas referred to in clause (1) of article 244 of the Constitution of India;] [Clause (26A) was inserted by Maharashtra 20 of 1997, Section 2.]