Section 2(4) in Tamil Nadu Town Panchayats (Establishment) Rules, 1988
(4)Backward Classes. - "Backward Classes" means the communities mentioned in Schedule I to this part;Explanation. - Persons who belong to the State of Tamil Nadu and who belong to one of the communities mentioned in Schedule I alone shall be treated as Backward Classes and persons belonging to other States shall not be treated as Backward Classes in this State even though they may belong to one of the communities mentioned in Schedule I.
