Section 29A(5) in The Chhattisgarh Municipalities Act, 1961
(5)The reservation of seats 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 'Other Backward Classes' means category of persons belonging to backward classes as notified; by the State Government.] [Inserted by M.P. Act No. 17 of 1994.]
