Section 2(25) in Karnataka Municipalities Act, 1964
(25)"Scheduled Castes" means the Scheduled Castes and Scheduled Tribes specified in respect of the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.] or in respect of any area thereof in the Constitution (Scheduled Castes) Order, 1950, and the Constitution (Scheduled Tribes) Order, 1950, for the time being in force;
