Section 2(p) in The Scheduled Tribes And Other Traditional Forest Dwellers (Recognition Of Forest Rights) Act, 2006
(p)"village" means–(i)a village referred to in clause (b) of section 4 of the Provisions of the Panchayats (Extension to the Scheduled Areas) Act, 1996 (40 of 1996); or(ii)any area referred to as a village in any State law relating to Panchayats other than the Scheduled Areas; or(iii)forest villages, old habitation or settlements and unsurveyed villages, whether notified as village or not; or(iv)in the case of States where there are no Panchayats, the traditional village, by whatever name called;
