Section 13 in The Maharashtra Water Conservation Corporation Act, 2000
13. Act not be invalidated by vacancy, infirmity, etc.
- No act done or proceedings taken under this Act by the Corporation or any Committee appointed by the Corporation shall be invalidated merely on the grounds of,-(a)any vacancy of a member or any defect in the constitution or reconstitution of the Corporation or Committee thereof; or(b)and defect or irregularity in the appointment as a member of the Corporation or of a Committee thereof;(c)any defect or irregularity in such act or proceedings, not affecting the substance.
