Section 2(1A) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1A)[ "Backward Class of Citizens", means such classes or parts of or groups within such classes as are declared, from time to time, by the State Government to be Other Backward Classes and Vimukta Jatis and Nomadic Tribes;] [Clause (1A) was inserted by Maharashtra 41 of 1994, Section 108(1).]
