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

State of Uttar Pradesh - Subsection

Section 2(1) in The U.P. Municipalities Act, 1916

(1)[ "Backward classes" means the backward classes of citizens specified in Schedule 1 of the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and other Backward Classes) Act, 1994;] [Substituted by U.P. Act No. 12 of 1994.]