Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Tamilnadu - Subsection Section 2(5) in The Madurai City Municipal Corporation Service Rules, 1975 (5)Backward classes - "Backward classes" means the communities classified as such in the General Rules for Tamil Nadu State and Subordinate Services;
