Section 52 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
52. Members to Act during vacancy Acts of Marketing Committee not to be invalidated by infirmities.
- A Marketing Committee shall have the power to Act, notwithstanding any vacancy in the membership, or any defect in the constitution thereof, and the proceedings of a marketing committee shall be valid notwithstanding that some person, who was not entitled to be a member, had attended, voted or otherwise taken part in the proceeding of any such committee.
