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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Rajasthan - Subsection

Section 43(5) in Rajasthan Municipalities Act, 2009

(5)The reservation of the office of the Chairpersons for the members of Scheduled Castes or Scheduled Tribes or the Backward Classes under this Section shall cease to have effect on the expiration of the period specified in Article 334 of the Constitution of India.