Section 39(2) in The Himachal Pradesh Municipal Corporation Act, 1994
(2)No act done or proceedings taken under this Act, shall be questioned merely on the ground of the existence of any vacancy in any municipality or any defect in the election or qualification of the President, Vice-President, the presiding authority or member of the municipality or the joint committee, or on account of any defect, irregularity of such act or proceeding or its procedure not affecting the merits of the case.
