Section 112 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
112. Vacancy or defect in constitution or procedure, etc. not to invalidate act of Panchayat.
- No act of Panchayat shall be invalid merely by reason of,-(a)any vacancy in or defect in the constitution thereof; or(b)any defect in the election, co-option or appointment of a person acting to be office-bearer, thereof; or(c)any irregularity in its procedure not effecting the merits of the case.
