(1a)[ If not less than fifty persons enrolled in the voters list relating to a constituency of village panchayat belongs to Scheduled Tribe, they shall be deemed to be a Sub-Committee of the Grama Sabha comprised in the territorial area of that Constituency and that sub-committee shall have the same powers and rights as that of the grama sabha regarding the development of Scheduled Tribe.] [Substituted by Act 13 of 1999.]
