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[Cites 0, Cited by 0] [Section 27(10)] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(10)(e) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(e)"Scheduled 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 of Maharashtra article 342 of the Constitution of India.]