Section 74 in The Orissa Municipal Corporation Act, 2003
74. Election on political party basis.
- Where the election of Corporators is contested on political party basis the candidates contesting such election shall use their respective party symbols.Explanation. - For the purpose of this section, -(a)"candidates" means the candidates duly sponsored by the respective political parties;(b)"party symbol" means the symbol allotted to a particular political party under the Elections Symbols (Reservation and Allotment Order), 1968; and(c)"political party" means a National Party or, as the case may be, a State Party within the meaning of paragraph 7 of the Order referred to in clause (b).
