Section 103(1) in Tamil Nadu Town and Country Planning Act, 1971
(1)No act done or proceedings 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 Board or any planning authority;(b)any person having ceased to be a member of the Board or any planning authority;(c)any person associated with any planning authority under section 14 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 omission, defect or irregularity not affecting the merits of the case.
