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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(3)(ii) in Greater Hyderabad Municipal Corporation Act, 1955

(ii)the expression 'Backward Classes' means any socially, and educationally Backward Classes of citizens recognised by the Government for purposes of clause (4) of article 15 of the Constitution of India, [without reference to the classification but including the creamy layer amongst such Backward Classes of citizens].