Section 121(1) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(1)No act done or proceeding taken under this Act shall be questioned on the ground merely of-(a)the existence of any vacancy in, or any defect in the constitution of, the Coal Area Development Authority; or(b)any person having ceased to be a member; or(c)any person associated with the Authority under the provisions of this Act having voted in contravention of the said section; or(d)the failure to serve a notice on any person where no substantial injustice has resulted from such failure; or(e)any commission, defect or irregularity not affecting the merits of the case.
