61B. [ Definitions. [Inserted by M.P. Act No. 2 of 1998 (w.e.f 7-1-1998).]
- In this Chapter, unless the context, otherwise requires,-(a)"Scheduled Areas" means the Scheduled Areas, as referred to in clause (1) of Article 244 of the Constitution of India;(b)"Gram Panchayat" and "Gram Sabha" shall have the same meaning as assigned to them in the Madhya Pradesh Panchayat Raj Adhinryam, 1993 (No. 1 of 1994);(c)"Scheduled Tribes" means any tribe or tribal community or part of, or group within such tribe or tribal community specified as Scheduled Tribes with respect to the State of Madhya Pradesh under Article 342 of the Constitution of India.]
