underinclusiveness

adjective | \ ˌən-dər-in-ˈklü-siv \ | un·der·in·clu·sive

1. : not sufficiently inclusive : excluding something that should be included; specifically : not affecting others similarly situated with respect to the purpose of the law and especially in violation of equal protection an underinclusive classification all four ordinances are overbroad or underinclusive in substantial respects —Church of the Lukumi Babalu Aye v. City of Hialeah, 508 U.S. 520 (1993) — compare overinclusive : not affecting others similarly situated with respect to the purpose of the law and especially in violation of equal protection an underinclusive classification all four ordinances are overbroad or underinclusive in substantial respects —Church of the Lukumi Babalu Aye v. City of Hialeah, 508 U.S. 520 (1993) — compare overinclusive