Section 5A(7) in The Mumbai Municipal Corporation Act, 1888
(7)The reservation of seats under sub-sections (2) and (3) for the Scheduled Castes and the Scheduled Tribes other than the reservation for women in sub-section (5), shall cease to have effect after the period specified in Article 334 of the Constitution of India.][Duration of the Corporation: Term of Office of Councillors: Casual Vacancies, etc.] [Heading substituted by Maharashtra 41 of 1994, Section 7.]
