Section 2(17A) in The Howrah Municipal Corporation Act, 1980
(17A)[ "Leader of the Opposition" means that Councillor who is, for the time being, the Leader in the Corporation of -(i)any recognised political party, or(ii)any group of recognised political parties or Councillors elected as independent candidates,in opposition to the recognised political party, or group of recognised political parties or Councillors elected as independent candidates, having the greatest numerical strength, and recognised as such by the Mayor;] [Clause (17A) inserted by W.B. Act 11 of 1999.]
