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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(2) in Andhra Pradesh Panchayat Raj Act, 1994

(2)'Backward Classes' mean any socially and educationally Backward Classes of citizens recognised by the Government for purpose of clause (4) of Article 15 of the Constitution of India;[* * *] [Omitted by Section 2 of Act No. 5 of 1995.]