Section 2(e) in The Orissa Betterment Charges Act, 1955
(e)[ "Scheduled Areas" and "Scheduled Tribes" shall respectively mean the Scheduled Areas specified in respect of the State of Orissa in the Scheduled Areas (State of Bihar, Gujarat, Madhya Pradesh and Orissa) Order, 1977 and the "Scheduled Tribes" specified in respect of the State of Orissa in the Constitution (Scheduled Tribes) Order, 1950, as modified from time to time] [Substituted by Orissa Regulation, 1 of 1979.];
