Section 3(18) in The Maharashtra Village Panchayats Act, 1959
(18)"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 [State of Maharashtra] [These words were substituted for the words 'State of Bombay' by a Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] under article 341 of the Constitution of India;
