Section 2(30) in The Maharashtra Universities Act, 1994
(30)"Schedule Tribes" means such tribes or tribal communities or parts of or groups within, such tribes or tribunal Communities as are deemed to be Scheduled Tribes in relation to the State of Maharashtra under article 342 of the Constitution of India residing in any part of the State of Maharashtra; [* * *] [These words 'and for the purposes of this Act, includes, Denotified and Nomadic Tribes' were deleted by Maharashtra 55 of 2000, section 2(e).]
