Section 2(2) in The Maharashtra Tribal Economic Condition (Improvement) Act, 1976
(2)"population" means the population as ascertained in the last preceding census of which the relevant figures, whether provisional or final, have been published;(g)"Tribal Authority" means the officer appointed for the time being to be the Tribal Commissioner for the State, and includes any officer appointed by the State Government to perform the duties of the Tribal Authority under all or any of the provisions of this Act;(h)Words and expressions used in this Act but not defined herein shall have the meanings respectively assigned to them in the Maharashtra Debt Relief Act, 1975 (Mah. III of 1975).
