Section 173(11) in Karnataka Municipalities Act, 1964
(11)No act of an Improvement Board shall be deemed to be invalid by reason of any defect in the constitution of the Board or on the ground that any member thereof was not entitled to hold or continue in office by reason of any disqualification or of any irregularity in his appointment or election or by reason of any such act having been done during the period of any vacancy in the office of any member of the Board.
