Section 4(4) in Bangalore Metropolitan Region Development Authority Act, 1985
(4)No act or proceeding of the Authority or the Executive Committee or any other committee shall be invalid merely by reason of any vacancy or defect in the constitution or reconstitution of the Authority, Executive Committee or any other committee, as the case may be, or any defect or irregularity in the constitution or procedure of the Authority not affecting the merits of the matter under consideration.
