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[Cites 0, Cited by 3] [Section 5] [Entire Act]

Bombay Presidency - Subsection

Section 5(2) in The Bombay Provincial Municipal Corporations Act, 1949

(2)"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 State of Gujarat under article 342 of the Constitution of India: and