Section 108 in Kerala Town and Country Planning Act, 2016
108. Validation of acts and proceedings.
- No act done or proceeding taken under this Act shall be questioned on the ground merely of the existence of any vacancy of a member in the Board, the District Planning Committee, the Metropolitan Planning Committee, the Development Authority, the Joint Planning Committee, the Municipal Corporation, the Municipal Council, the Town Panchayat the Village Panchayat concerned or the Kerala Urban Art Commission.
