Section 2(2C) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(2C)"backward area" means any area declared by the State Government to be a backward area being an area in which, in the opinion of the State Government, socially, economically and educationally backward classes of citizen predominate; and includes an area declared to be a scheduled area under paragraph 6 of the Fifth Schedule to the Constitution of India;
