Section 26 in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964
26. Proceedings and list under the Act not to be rendered invalid because of some non-compliance and omissions.
- The non-compliance of any proceeding within the time provided therefore, or the omission of any entry not being a material one in any of the lists prepared under this Act shall not by itself render invalid the proceeding or the list, as the case may be.
