Section 3A(a) in The M.P. Municipalities (Transfer of Immovable Property) Rules, 1996
(a)The land may be allotted to the National level and State level recognised political parties only for the construction of office building. The list of the recognised political parties from the office of the State Chief Electoral Officer (Election Commission) shall be deemed to be valid. Simultaneously in the State, the basis of allotment of land of the Council shall be the State recognization viz., the political party may be of National level, yet its recognization in the State shall be necessary. This list shall be obtained from the Election Commission's State Office, every year.
