Section 101 in The Rajasthan Urban Improvement Act, 1959
101. Validation of acts and proceedings.
(1)No act done or proceeding taken under this Act shall be questioned on the ground merely of-(a)the existence of any vacancy in, or any defect in the constitution of, the Trust or any committee; or(b)any person having ceased to be a trustee; or(c)any trustee, or any person associated with the Trust under section 19 or any other member of a committee appointed under this Act having voted or taken part in any proceeding in contravention of section 23; or(d)the failure to serve a notice on any person, where no substantial injustice has resulted from such failure; or(e)any omission, defect or irregularly not affecting the merits of the case.(2)Every meeting of the Trust shall be taken to have been duly convened to be free from all defect, and irregularity.
