Section 3B(1) in Karnataka Local Authorities (Prohibition of Defection) Act, 1987
(1)A councillor or a member shall not be disqualified under sub-section (1) of section 3, where his political party merges with another political party and he claims that he and any other members of his political Party,-(a)have become members of such other political party, or as the case may be, of a new political party formed by such merger ; or(b)have not accepted the merger and opted to function as a separate group, and from the time of such merger, such other political party or new political party or group. as the case may be, shall be deemed to be the political party to which he belongs for the purposes of sub-section (1) of section 3 and to be his political party for the purposes of this section.
