Section 5(3) in Greater Hyderabad Municipal Corporation Act, 1955
(3)[ ***] [Omitted by Act No.13 of 2008.][Explanation. [Explanation substituted by Act No.33 of 1986.] - In this section,-(i)the expression 'Scheduled Castes' and 'Scheduled Tribes' shall have the same meanings respectively assigned to them in clause (24) and clause (25) of article 366 of the Constitution of India;(ii)the expression 'Backward Classes' means any socially, and educationally Backward Classes of citizens recognised by the Government for purposes of clause (4) of article 15 of the Constitution of India, [without reference to the classification but including the creamy layer amongst such Backward Classes of citizens].(iii)[ ***] [Clause (iii) added by Act No.9 of 1987 and omitted by Act No.1 of 1995.]]Term of Office of [Member] [['Throughout the ActFor Substituted
