Section 2(56A) in The Asansol Municipal Corporation Act, 1990.
(56A)[ "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] [Clauses (8A), (13A), (14A), (25A), (56A) and (69A) inserted by W.B. Act 31 of 1997.];
