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[Cites 0, Cited by 169] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(f) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989

(f)wrongfully occupies or cultivates any land, owned by, or in the possession of or allotted to, or notified by any competent authority to be allotted to, a member of a Scheduled Caste or a Scheduled Tribe, or gets such land transferred;