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State of Kerala - Section

Section 531 in Kerala Municipality Act, 1994

531. Act of Council, etc., not to be invalid.

- No Act or proceedings of the Council of a Municipality or a Standing Committee or any other Committee thereof shall be invalid merely by reason of any-
(i)defect in its constitution;
(ii)vacancy therein; or
(iii)irregularity or illegality in the election of a person to, or disqualification of a person to hold or continue in, any of the offices of a Council or a Committee.