Section 2(g) in Kerala Land Assignment Rules, 1964
(g)[ "Scheduled Castes and Scheduled Tribes" means the Scheduled castes and Scheduled Tribes referred to in clauses (24) and (25) of Article 366 of the Constitution of India, and shall include converts to other religions from Scheduled Castes as well.] [Inserted by G.O. (P) 687/67/RD dated 30-12-67 published in Kerala Gazette Extraordinary No. 244 dated 30-12-1967.]
