Section 65(1) in Tripura Town and Country Planning Act, 1975
(1)No act done or proceeding taken under this Act shall be questioned on the ground merely of-(a)the existence of any vacancy in, or any defect in the constitution of the Board or any Planning Authority;(b)any person having ceased to be a member;(c)any person associated with the Board or any Planning Authority under S. 13 having voted in contravention of the said section ;(d)the failure to serve a notice on any person, where no substantial injustice has resulted from such failure; or(e)any omission, defect or irregularity not affecting the merits of the case.
