Section 5(2) in Maharashtra Local Authority Members' Disqualification Act, 1986
(2)For the purposes of sub-section (1), the merger of the original political party or aghadi or front of a Councillor, or as the case may be, a member shall be deemed to have taken place if, and only if, not less than two-thirds of the members of municipal party, Zilla Parishad party, or as the case may be, Panchayat Samiti party, concerned, have agreed to such merger.
