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[Cites 0, Cited by 0] [Section 45(5)] [Section 45] [Entire Act]

Chota Nagpur Division - Subsection

Section 45(5)(c) in Chota Nagpur Tenancy Act, 1908

(c)"Backward classed" means such classes of citizens as may be declared by the State Government, by notification in the Official Gazette, to be socially and educationally backward.]