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[Cites 0, Cited by 0] [Section 63IA(4)] [Section 63IA] [Entire Act]

State of Maharashtra - Subsection

Section 63IA(4)(b) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(b)"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 Maharashtra under Article 342 of the Constitution of India and person, who belong to the tribes or tribal communities, or parts of, or groups within, tribes or tribal communities specified in Part IX of the Schedule to the Order made under the said Article 342, but who are not resident in the localities specified in that order who nevertheless need the protection of this section (and it is hereby declared that they do need such protection) shall for the purposes of this section, be treated in the same manner as members of the Scheduled Tribes.