Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Entire Act] State of Madhya Pradesh - Section Section 80 in The M.P. Municipalities Act, 1961 80. Vacancy, etc., not to invalidate proceedings. - No act or proceeding of the Council or any of its Committees shall be invalid by reason merely of the existence of any vacancy in or defect in the constitution of the Council or the Committee, as the case may be.
