Section 14 in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
14. Acts not to be invalidated by informality, vacancy, etc. - No act done or proceeding taken under this Act by the Board, an Avas Samiti or a committee appointed by the Board shall be invalidated merely on the ground of -
(a)any vacancy or defect in the constitution of the Board, Avas Samiti or Committee; or(b)any defect or irregularity in the appointment of a person acting as a member thereof; or(c)any defect or irregularity in such act or proceeding not affecting the substance.
