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UT Ladakh - Section

Section 56 in Ladakh Autonomous Hill Development Councils Act, 1997

56. Validation.

- No act or proceeding of the Council or the Executive Council shall be deemed to be invalid merely by reason of existence of any vacancy in the Council or the Executive Council, as the case may be, or because of any defect or irregularity in the constitution thereof or any irregularity in the procedure adopted.