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

State of Uttar Pradesh - Subsection

Section 2(b) in The U.P. Panchayat Raj Act, 1947

(b)"Adult" means a person who has attained the age of twenty-one years;
(bb)[ "Backward classes" means the backward classes of citizens specified in Schedule-1 of the Uttar Pradesh Public Service (Reservation for Scheduled Castes, Scheduled Tribes and other Backward Classes) Act, 1994] [Added by U.P. Act No. 9 of 1994.];