Section 113 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
113. complied with by the committee without unreasonable delay.
Proceedings of the corporation, etc., not vitiated by disqualification,etc., of members thereof.- (1) No act done or proceeding taken under this Act shall bequestioned merely on the ground,-(a)of any vacancy or defect in the constitution of the corporation or of anystanding committee; or(b)of any defect or irregularity in such act or proceeding, not affecting themerits of the case.(2)No disqualification of or defect in the election or appointment of any personacting as a councillor, Mayor or the Deputy Mayor or as the chairman or a member ofany standing committee appointed under this Act shall be deemed to vitiate any actor proceedings of the corporation or of any such standing committee in which suchperson has taken part provided that the majority of the persons who were parties to
