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[Cites 0, Cited by 0] [Section 214] [Entire Act]

Union of India - Subsection

Section 214(2) in The Manipur Municipalities Act,1994.

(2)Any proceeding of a meeting of the Nagar Panchayat or of Council or of any committee thereof shall be valid notwithstanding that it is subsequently discovered that some person who was not entitled to do so, sat or voted or otherwise took part in the proceedings.