Section 4(i) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
(i)'aboriginal' means a person who belongs to an aboriginal or semi-aboriginal tribe or caste specified in Schedule B and includes a person belonging to such other aboriginal or semi-aboriginal tribe or caste as may, from time to time, be notified by the [State] [Substituted by para 4 (1) of the ALO for 'Provincial'] Government in this behalf;
