Section 2(72A) in Kolkata Municipal Corporation Act, 1980
(72A)[ "recognised political party" means a national party or a state party recognised as such by the Election Commission of India by notification for the time being in force;] [Inserted by section 2(2) of the Calcutta Municipal Corporation (Amendment) Act. 1997 (West Bengal Act 26 of 1997), w.e.f. 22.12.1997.]
