Section 2(p) in Maharashtra Local Authority Members' Disqualification Act, 1986
(p)"Zilla Parishad Party", in relation to a Councillor of a Zilla Parishad belonging to any political party or aghadi or front in accordance with the Explanation to section 3, means the group consisting of all the members of the Zilla Parishad for the time, being belonging to that political party or aghadi or front in accordance with the said Explanation.
