Section 160(1) in The Calcutta Improvement Act, 1911
(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 Board or any Committee; or(b)any person having ceased to be a Trustee; or(c)any Trustee, or any person associated with the Board under section 19, or any other member of a Committee appointed under this Act, having voted or taken any other part in any proceeding in contravention of section 23; or(d)the failure to serve a notice under section 45 on any person, where no substantial injustice has resulted from such failure; or(e)any omission, defect or irregularity not affecting the merits of the case.
