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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(v) in Mising Autonomous Council Act, 1995

(v)"Tribal Belts/Blocks/Tribal Sub Plan Areas" means areas notified as such under the Assam Land and Revenue Regulation, 1886 (Assam Regulation I of 1886) and also identified by the Department of Welfare of Plains Tribes & Backward Classes, Govt. of Assam.]