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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(xi) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

(xi)"non-aboriginal" means a person who does not belong to any aboriginal or semi-aboriginal tribe or caste specified in Schedule B or to any other aboriginal or semi-aboriginal tribe or caste notified by the [State] [Substituted by para 4 (1) of the ALO for 'Provincial'] Government under clause (i) of Section 4;