Section 3(2) in Mizoram Scheduled Tribes and Scheduled Castes (Regulation of Issuance and Verification of) Community Certificates Act, 2014
(2)Any person belonging to a Scheduled Tribe may, for the purpose of claiming any benefit or protection meant for Scheduled Tribes under any notification, direction or regulation made under the Sixth Schedule to the Constitution of India, or under any Act, Rule, Regulation or Order for the time being in force in the Scheduled Areas, make an application in such form and in such manner as may be prescribed, to the Competent Authority for the issue of Community Certificate.Explanation. - For the purposes of this section, 'Scheduled Areas' means the areas as defined in paragraph 6 to the Fifth Schedule to the Constitution of India.
