Section 2 in Karnataka Local Authorities (Prohibition of Defection) Act, 1987
2. Definitions.
- In this Act unless the context otherwise requires, -(i)"councillors" means a councillor of a Municipal Corporation or a Municipal Council [or a Town Panchayat elected] [Substituted by Act 13 of 1995 w.e.f. 3.5.1995.] under the Karnataka Municipal Corporations Act, 1976 or the Karnataka Municipalities Act, 1964 as the case may be ;(ii)[ "Taluk "Panchayat" and "Zilla Panchayat" respectively means "Taluk Panchayat" and "Zilla Panchayat" established under the Karnataka Panchayat Raj Act, 1993; [Substituted by Act 13 of 1995 w.e.f. 3.5.1995.](iii)"member" means a member of a Zilla Panchayat or a Taluk panchayat elected under the Karnataka Panchayat Raj Act, 1993.](iv)"Municipal Corporation" means a Municipal Corporation established under the Karnataka Municipal Corporations Act, 1976 ;(v)"Municipal Council" means a City or Town Municipal Council established under the Karnataka Municipalities Act, 1964 ;(vi)"political party" in relation to a councilor or member means a political party recognised by the Election Commission of India as a National party or a State party in the State of Karnataka under the Election Symbols (Reservation and Allotment) Order, 1968, and to which he belongs for the purpose of sub-section (1) of section 3.(vii)[" Town Panchayat" means a Town Panchayat established under the Karnataka Municipalities Act, 1964.] [Inserted by Act 13 of 1995 w.e.f. 3.5.1995.]
