Section 23B(a) in Andhra Pradesh Municipalities Act, 1965
(a)he shall not be disqualified under such section (1) of section 23A on the ground-(i)that he has voluntarily given up his membership of his original political party; or(ii)that he has voted or abstained from voting in such Municipal Corporation contrary to any direction issued by such party or by any person or authority authorised by it in that behalf without obtaining the prior permission of such party, person or authority and such voting or abstention has not been condoned by such party, person or authority within fifteen days from the date of such voting or abstention; and
