Section 57 in Karnataka Agricultural Produce Marketing Act 1966
57. Acts of market committee etc. not to be invalidated.
- No act of a market committee or of any sub-committee thereof or of any persons acting as a member Chairman Vice-Chairman presiding authority or Secretary shall be deemed to be invalid by reason only of some defect in the constitution or appointment of such market committee sub-committee members Chairman Vice-Chairman Presiding authority or Secretary or on the ground that they or any of them were disqualified for such office or that formal notice of the intention to hold a meeting of the committee or of the sub-committee was not given duly or by reason of such act having been done during the period of any vacancy in the office of the Chairman Vice- Chairman or Secretary or member of such committee or sub-committee or for any other informality not affecting the merits of the case.
