Section 93(1) in Gauhati Municipal Corporation 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 Corporation, or any Standing Committee or Special Committee or Joint Committee, or(b)Any Councillor having voted or taken part in any proceedings in contravention of section 82, or(c)Any defect or irregularity not effecting the merits of the case.
