Section 2(1) in Karnataka Municipal Corporations Act, 1976
(1)[ "Backward Classes" means such class or classes of citizens as may be classified as category "A" and "B" and notified by the Government from time to time for the purposes of reservation of seats and offices of Mayor and Deputy Mayor in the Corporation.] [Inserted by Act 35 of 1994 w.e.f 1.6.1994 and substituted by Act 25 of 1995 w.e.f. 26.9.1995.]
