Section 2 in Arunachal Pradesh Local Authorities (Prohibition of Defection) Act, 2003
2. Definition.
- In this Act, Unless the context otherwise requires -(i)"Zila Parishad" means Zila Parishad established under the Arunachal Pradesh Panchayat Raj Act, 1997;(ii)"Anchal Samiti" means Anchal Samiti established under the Arunachal Pradesh Panchayat Raj Act, 1997;(iii)"Gram Panchayat" means Gram Panchayat established under the Arunachal Pradesh Panchayat Raj Act, 1997;(iv)"Member" means a member of Zila Parishad Anchal Samiti and Gram Panchayat elected under the Arunachal Pradesh Panchayat Raj Act, 1997;(v)"Political Party" in relation to a member means a political party recognised by the Election Commission of India as National Party or a State Party in the State of Arunachal Pradesh under the Election Symbols (Reservation and Allotment) Order, 1968 and to which he belongs for the purpose of sub-section (1) of Section-3.
