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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(k) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981

(k)"Scheduled Caste" means any of the casts, races or tribes or members of or groups within the castes or tribes specified in Part XIV of the Constitution (Schedule Castes) Order. 1950: