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

State of Maharashtra - Subsection

Section 2(n) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(n)"Scheduled Tribes" means such tribes or tribal communities or part of, or groups within, such tribes or tribal communities as are deemed to be Scheduled Tribes under Article 342 of the Constitution of India.