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State of Arunachal Pradesh - Section

Section 67 in Arunachal Pradesh Panchayat Raj Act, 1997

67.

No act or proceeding of an Anchal Samiti or of any committee thereof shall be deemed to be invalid by reason only of the existence of any vacancy in, or defect in the constitution of the Anchal Samiti or committee or of any informality in its proceedings.