Section 2(2C) in The Bombay 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 and educationally backward classes of citizens predominate, and includes an area declared to be a Scheduled area under paragraph 6 of the Fifth Schedule to the Constitution of India;
