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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(2) in The U.P. Antarim Zila Parishad Act, 1958

(2)The validity of any action taken or any order or resolution passed by the Antarim Zila Parishad in the exercise or purported exercise of its powers or in the discharge of its duties shall not be called in question in any court on the ground of any irregularity of procedure.