Section 2(2B) in Karnataka Agricultural Produce Marketing Act 1966
(2B)[ "Backward Classes" means such class or classes of citizens as may be classified as category 'A' and 'B' and notified by the State Government from time to time for the purpose of reservation of seats in the market committee."] [Inserted by Act 13 of 2002 w.e.f. 11.4.2002.]
