Section 112 in The Calcutta Municipal Corporation Act, 1980
112. Validation of acts and proceedings. -
(1)No act or proceeding of the Corporation or any committee of the Corporation under this Act shall be called in question merely on the ground of-(a)the existence of any vacancy in, or any defect in the constitution of, the Corporation or any Committee of the Corporation, or(b)any member of the Corporation having voted or taken part in any proceedings in contravention of the provisions of section 101, or(c)any defect or irregularity not affecting the merit of any case to which such defects or irregularity relates.(2)Every meeting of the Corporation or any Committee of the Corporation, the minutes of the proceedings of which have been duly signed under section 108, shall be deemed to have been duly convened and to be free from any defect or irregularity.
