Section 29B(6) in The Chhattisgarh Municipalities Act, 1961
(6)The reservation of offices of Presidents 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 and in Section 29-A, the expression "Scheduled Castes, Scheduled Tribes and Other Backwards Classes" shall have the same meaning as assigned to them, in the Chhattisgarh Lok Seva (Anusuchit Jatiyon, Anusuchit Jan Jatiyon Aur Anya Pichhade Vargon Ke Liye Arakshan) Adhiniyam, 1994 (No. 21 of 1994).] [Inserted by M.P. Act No. 18 of 1997.]
