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[Cites 0, Cited by 0] [Section 29A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29A(5) in The M.P. Municipalities Act, 1961

(5)The reservation of seats under sub-sections (1), (2) and (3) shall cease to have effect on the expiration of the period specified in Article 334 of the Constitution of India.]Explanation.-In this section 'Other Backward Classes' means category of persons belonging to Backward Classes as notified by the State Government.