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[Cites 0, Cited by 0] [Section 73A(8)] [Section 73A] [Entire Act]

State of Gujarat - Subsection

Section 73A(8)(ii) in The Bombay Land Revenue Code, 1879

(ii)"Scheduled Tribes" means such tribes or tribal communities or parts of or groups within such tribes or tribal communities as are deemed to be Scheduled Tribes in relation to the State of Gujarat under article 342 of the Constitution.