Section 2 in The Bihar Scheduled Areas Laws Regulation, 1951
2. Interpretation.
- In this Regulation, the expression "Scheduled Areas" the areas comprised in the district of Ranchi, Singhbhum (excluding the Dhalbhum Sub-Division), the Santhal Parganas (excluding the Godda and Deoghar Sub-Divisions) and the Latehar Sub-Division of the district of Palamau and declared to be Scheduled Areas under sub-paragraph (1) of paragraph 6 of the Fifth Schedule to the Constitution of India.
