Section 2(b) in The Punjab Backward Classes Land Development and Finance Corporation Act, 1976
(b)a person shall be deemed to belong to a Backward Class -(i)if he belongs to any of the castes, races, or tribes, or parts of, or groups within castes, races or tribes, specified by the State Government from time to time as backward classes, considering the social and economic conditions of the members thereof; or(ii)[ If the annual income of his family is less than ten thousand rupees or if it less than such sum of rupees as may be specified by the State Government from time to time.] [Substituted by Punjab Act No. 12 of 1995 dated 30.5.1995.]
