Section 68 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
68. Vacancy not to invalidate proceedings.
- No act of the Board or a Market Committee or any of its sub-committees shall be invalid merely by reason of-(a)any vacancy in, or defect in the constitution thereof; or(b)any defect in the election, nomination or appointment of a person acting as a member thereof; or(c)any irregularity in its procedure not affecting the merits of the case.Chapter-XII Alteration of Limits of Market
