Section 5(2) in Arunachal Pradesh Local Authorities (Prohibition of Defection) Act, 2003
(2)for the purpose of sub-section (1) of this section:(a)the merger of the political party or a Member shall be deemed to have taken place if, and only if, not less than two thirds of the members of the political party concerned have agreed to such merger;(b)the expression "such other political party" and "new political party" shall include a political party whether such political party has been recognised or not by the Election Commission of India as a National Party or a State Party in the State of Arunachal Pradesh under the Election Symbols (Reservation and Allotment) Order, 1968.
