Section 11 in The Maharashtra Krishna Valley Development Corporation Act, 1996
11. Act not to be invalidated by vacancy, informality, etc..-
No act done or proceedings taken under this Act by the Corporation or 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 a committee thereof; or(b)any defect or irregularity in the appointment of a person as a member of the Corporation or a committee thereof; or(c)any defect or irregularity in such act or proceedings, not affecting the substance.
