Section 2(f) in Andhra Pradesh Scheduled Areas Land Transfer Regulation, 1959
(f)[ "Scheduled Tribe" means any tribe or tribal community or part of or group within any tribe or tribal community and specified as such in relation to the State of Andhra Pradesh by a Public notification by the President under clause (1) of Article 342 of the Constitution'.] [Clause (f) is substituted as per the Andhra Pradesh Scheduled Areas Land Transfer (Amendment) Regulation, 1978.]
