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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(1)(a) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955

(a)"adult" means a person belonging to a Scheduled Tribe who is not less than twenty-one year years of age on such date as may be fixed in that behalf by the District Council;