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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(37) in The Himachal Pradesh Panchayati Raj Act, 1994

(37)"scheduled areas" means the areas specified and declared as scheduled areas in the State of Himachal Pradesh under paragraph 6 of the Fifth Schedule to the Constitution of India for the purposes of clause (1) of Article 244 of the Constitution;