Section 23C(2) in Andhra Pradesh Municipalities Act, 1965
(2)For the purposes of subsection (1) of section 23A, the merger of the original political party of a Mayor or Councillor shall be deemed to have taken place if, and only if, not less than two-thirds of the members of the party concerned have agreed to such merger.Explanation. - For the Purposes of section 23B, and 23C, 'Original political party' in relation to a Mayor or Councillor means the Political party to which he belongs for the purposes of section 23A.]
