Section 102(1) in Guwahati Metropolitan Development Authority Act, 1985
(1)No act done or proceeding taken under- Act shall be questioned on the ground merely of-(a)the existence of any vacancy, initial of subsequent, in or any defect in the constitution of the Guwahati Metropolitan Development Authority;(b)any person having ceased to be a member;(c)the failure to serve a notice on any person, where no substantial injustice has resulted from such failure; or(d)any omission, defect or irregularity not affecting the merit of the case.
