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State of Haryana - Section

Section 9 in Haryana Housing Board Act, 1971

9. Proceedings presumed to be good and valid.

- No disqualification of, or defect in the appointment of, any person acting as a [Chairman, a Chief Administrator] [Substituted by Haryana Act No. 27 of 1980.] or a member shall be deemed to vitiate any act or proceedings of the Board if such act or proceeding is otherwise in accordance with the provisions of this Act.