Section 35(2) in The M.P. Rajya Beej Evam Farm Vikas Nigam Adhiniyam, 1980
(2)No act done by any person acting in good faith as a [Chairman or a Director] [Substituted by Madhya Pradesh Act No. 6 of 1983 (w.e.f. 22-1-1983).] of the Nigam or as a member of a Committee of the Board shall be deemed to be invalid merely on the ground that he was disqualified to be a [Chairman or a Director] [Substituted by Madhya Pradesh Act No. 6 of 1983 (w.e.f. 22-1-1983).] or a member or that there is any defect in his appointment.
