Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of West Bengal - Subsection Section 2(13) in West Bengal Land Reforms Act, 1955 (13)[ "Scheduled Tribe" shall have the same meaning as in clause (25) of Article 366 of the Constitution of India.] [Substituted by West Bengal Act No. 19 of 1986, w.e.f. 30.7.1965.]
