Section 3(k) in The Mumbai Municipal Corporation Act, 1888
(k)"licensed plumber" and"licensed surveyor" means respectively, a person licensed by the Commissioner for the purposes of this Act as a plumber or surveyor under section 355;(ka)[ "Scheduled Castes" means such castes, races or tribes or parts of, or groups within, such castes, races or tribes as are deemed to be Scheduled Castes in relation to the State of Maharashtra under article 341 of the Constitution of India; [Clauses (ka) and (kb) were inserted by Maharashtra 41 of 1994, Section 3(e).](kb)"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 Maharashtra under article 342 of the Constitution of India;]
