Section 2(d) in The Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986
(d)"municipal party" in relation to a councillor belonging to any political party in accordance with the Explanation to Section 3 means,-(i)in the case of a councillor of a municipal corporation, the group consisting of all the councillors of the municipal corporation for the time being belonging to that political party in accordance with the said Explanation;(ii)in the case of a councillor of a municipality the group consisting of all the councillors of the municipality for he time being belonging to that political party in accordance with the said Explanation ;
