Telangana State Commission for Scheduled Castes and Scheduled Tribes Act, 2003

An Act to provide for the establishment of Telangana State Commission for Scheduled Castes and Scheduled Tribes to safeguard the interests of the Scheduled Castes and Scheduled Tribes in the State and for matters connected therewith and incidental thereto.

Act number

Act 9 of 2003

Year

2003

Enacted on

25-05-2003

In force from

25 May 2003

Jurisdiction

Telangana State Act

Subjects

Tribal And Minority Affairs

Read the full text of Telangana State Commission for Scheduled Castes and Scheduled Tribes Act, 2003 section by section on LawLens.

Official source: India Code