8. Disqualification or defect on appointment or nomination not to vitiate act or proceeding.
- No disqualification, [***] [Deleted and repealed by Central Act 9 of 1959.] of a member of a Gaon Sabha shall vitiate any act or proceeding of a Gaon Sabha if not less than two-third of the members at the time the act is done or the proceeding taken were duly qualified members thereof.
