Section 2(vi) in Karnataka Local Authorities (Prohibition of Defection) Act, 1987
(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.
