Section 2(e) in Meghalaya transfer of Land (Regulation) Act, 1971
(e)"tribal" means a person belonging to any of the Scheduled Tribe pertaining to Meghalaya and as specified in the Constitution (Scheduled Tribes) Order 1950, as amended from time to time and, for the purpose of this Act shall also include the Rabhas, Kacharis (and Koches) resident in Meghalaya.
