Section 2(1A) in Karnataka Municipalities Act, 1964
(1A)[ "Backward Classes" means such class and 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 President and Vice-President in a Municipal Council or Town Panchayat;] [Substituted by Act 24 of 1995 w.e.f. 26-9-1995.]
