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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Mizoram - Subsection

Section 2(9) in Chakma Autonomous District Council (Village Councils) Act, 2002

(9)"Scheduled Tribe or Tribes" means such tribe or tribes as ate specified by the President of India under Article 342(1) of the constitution of India and amended by laws made by the Parliament from time to time in so tar as the specification pertains to the State of Mizoram,