Section 121 in The Bihar (Coal Mining) Area Development Authority Act, 1986
121. Validation of acts and proceedings.
(1)No act done or proceeding taken under this Act shall be questioned on the ground merely of-(a)the existence of any vacancy in, or any defect in the constitution of, the Coal Area Development Authority; or(b)any person having ceased to be a member; or(c)any person associated with the Authority under the provisions of this Act having voted in contravention of the said section; or(d)the failure to serve a notice on any person where no substantial injustice has resulted from such failure; or(e)any commission, defect or irregularity not affecting the merits of the case.(2)Every meeting of the Authority, shall be taken to have been duly convened and to be free from all defects and irregularities.
