Section 36 in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018
36. Vacancies, etc., not to invalidate proceedings of Appellate Tribunal.
- No act or proceeding of the Appellate Tribunal shall be invalid merely by reason of-(a)any vacancy in, or any defect in the constitution of the Tribunal ; or(b)any defect in the appointment of a person acting as a Member of the Tribunal ; or(c)any irregularity in the procedure of the Tribunal not affecting the merits of the case.
