Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(2) in Karnataka Command Areas Development Act, 1980

(2)No act or proceeding of the Authority shall be invalidated merely by reason of any vacancy in, or any defect in the constitution of the Authority, or any irregularity in the procedure of the Authority not affecting the merits of the case.