Section 115 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
115. before the next meeting for confirmation.
Proceedings of meetings to be good and valid until contrary is proved.-Until the contrary is proved, every meeting of the corporation or of a standing committeein respect of the proceedings whereof a minute has been made and signed in accordancewith this Act or the rules shall be deemed to have been duly convened and held and to befree from all defects and irregularities, and all the members of the meeting shall bedeemed to have been duly qualified; and where the proceedings are proceedings of astanding committee such standing committee shall be deemed to have been duly
