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State of West Bengal - Section

Section 4 in The West Bengal Scheduled Castes And Scheduled Tribes (Identification) Act, 1994

4. Identification of members of Scheduled Tribes.

- Any person belonging to any of the tribes or tribal communities or parts of or groups within tribes or tribal communities, specified in Part XII of the Schedule to the Constitution (Scheduled Tribes) Order, and resident in the locality specified in relation to him in that Part of such Schedule, may be identified, by a certificate, to be a member of the Scheduled Tribes.