Section 2(m) in The Maharashtra Housing and Area Development (Disposal of Land) Rules, 1981
(m)[ "Schedule Tribes" means such tribes or tribal communities or parts of, or groups within, such tribes or tribal communities as are deemed to be Scheduled Tribes in relation to the State Maharashtra under article 342 of Constitution of India residing in any part of the State of Maharashtra;] [Inserted by G.N. of 7.12.1983.]
