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[Cites 0, Cited by 0] [Section 19A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19A(4) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(4)The reservation of the offices of Adhyakshas for the Scheduled Castes and the Scheduled Tribes under this section shall cease to have effect on the expiration of the period specified in Article 334 of the Constitution.Explanation. - It is clarified that nothing in this section shall prevent the persons belonging to the Scheduled Castes, the Scheduled Tribes, the Backward Classes and the women from contesting election to unreserved offices.Uttarakhand Amendment