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

State of Assam - Subsection

Section 2(q) in Mising Autonomous Council Act, 1995

(q)["Satellite Areas" mean the area or areas consisting of noncontiguous cluster of villages predominantly inhabited by Scheduled Tribes population having 50% and above as a whole in the cluster and not necessarily in the individual villages.] [Substituted by Assam Act no. 21 of 2005.]