Section 2 in The Bihar Scheduled Areas Laws Regulation, 1950
2. Interpretation.
- In this Regulation, the expression "Scheduled Areas" means the areas, comprised in the districts of Ranchi, Singhbhum (excluding the Dhalbhum Sub-Division), the Santhal Parganas (excluding the Godda and the Deoghar Sub-Divisions declared to be Scheduled Areas under sub-paragraph (1) of paragraph 6 of the Fifth Schedule to the Constitution of India.
