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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(2) in Andhra Pradesh Municipalities Act, 1965

(2)"appointment" , "appoint" , includes temporary appointment and officiating appointment or to appoint temporarily or in an officiating capacity;(2-a) "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.