Section 30 in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018
30. Vacancies, etc., not to invalidate proceeding of Authority.
- No act or proceeding of the Authority shall be invalid merely by reason of-(a)any vacancy in, or any defect in the constitution of, the Authority ; or(b)any defect in the appointment of a person acting as a Member of the Authority. or(c)any irregularity in the procedure of the Authority not affecting the merits of the case.
