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[Cites 0, Cited by 5] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(2) in Karnataka Panchayat Raj Act, 1993

(2)[ "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 Chairperson in Zilla Panchayat, Taluk Panchayat and Grama Panchayat.] [Substituted by Act 10 of 1995 w.e.f. 13.1.1994.]