Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 13] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(j) in Maharashtra Local Authority Members' Disqualification Act, 1986 (j)"original political party", in relation to a Councillor or a member, means the political party to which he belongs for the purposes of sub-section (1) of section 3;
