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

State of Maharashtra - Subsection

Section 2(1)(j) in The Maharashtra Restoration Of Lands To Scheduled Tribes Act, 1974

(j)“Tribal” means a person belonging to a Scheduled Tribe within the meaning of the Explanation to section 36 of the Code, and includes his successor-in-interests;