Section 119 in Sikkim Urban and Regional Planning and Development Act, 1998
119. Validation of Acts and proceedings.
(1)No act done or proceeding taken under this Act shall be question on the ground merely of -(a)The existence of any vacancy in, or any defect in the constitution on the Board, or a Authority;(b)Any person having ceased to be member of the Board or the Authority;(c)Any person associated with the Board or a Authority under the provisions of Section 120 having voted in contravention of the said section; or(d)The failure to serve a notice on any person, where no substantial injustice has resulted from such failure; or(e)Any omission, defect or irregularity not affecting the merits of the case.(2)Every meeting of the Board or the Authority, minutes of the proceedings of which have been duly signed as prescribed, shall be taken to have been duly convened and to be free from all defects and irregularities.
