Section 2(k) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
(k)"Scheduled Castes" means such castes, races or tribes or parts of or groups within such castes, races or tribes as are deemed to be Scheduled Castes in relation to the Union Territory of Goa, Daman and Diu under article 341 of the Constitution of India;
