Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Karnataka - Section

Section 15 in Nadaprabhu Kempegowda Heritage Area Development Authority Act, 2018

15. Proceedings presumed to be good and valid.

- No disqualification of or defect in the appointment of any person acting as Chairperson or member shall be deemed to vitiate any act or proceeding of the Authority if such act or proceeding is otherwise in accordance with the provisions of this Act.