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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(l) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981

(l)"Scheduled Tribe" means any of the tribes, tribal communities or parts of or groups within the tribes or tribal communities specified in Part XII of the Constitution (Scheduled Tribes) Order, 1950: