Section 6(8)(b) in The Gujarat Municipalities Act, 1963

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State of Gujarat - Subsection

Section 6(8)(b) in The Gujarat Municipalities Act, 1963

(b)"Scheduled Tribes" means such tribes or tribal communities or parts of, or groups within such tribe or tribal communities as are deemed to be Scheduled Tribes in relation to the State of Gujarat under Article 342 of the Constitution of India, and

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State of Gujarat - Subsection

Section 6(8)(b) in The Gujarat Municipalities Act, 1963