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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Assam - Subsection

Section 11(4) in Assam Municipal Act, 1956

(4)The Scheduled Castes and Scheduled Tribes specified under Articles 341 and 342 of the Constitution of India and the socially and educationally Backward Classes as notified from time to time by the Chief Commissioner shall be deemed; to be the Scheduled Castes, Scheduled Tribes and the socially and educationally Backward Classes respectively within the meaning of this Act.