Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Karnataka - Subsection Section 2(29B) in Karnataka Land Reforms Act, 1961 (29B)“Scheduled Tribes” means the Scheduled Tribes specified in respect of the State of Karnataka]2 or in respect of any area thereof, in the Constitution (Scheduled Tribes) Order, 1950;
