Section 2(l) in The Goa, Daman and Diu Land Revenue (Disposal of Government Lands) Rules, 1971
(l)"Scheduled Tribes" means such tribes or tribal communities or parts of, or groups within, such tribes or tribal communities as are deemed to be Scheduled Tribes in relation to the Union Territory of Goa, Daman and Diu under article 342 of the Constitution of India;
