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Union of India - Section

Section 8 in The Rajghat Samadhi Act,1951

8. Validity of acts of Committee not to be questioned by reason of vacancy, etc.

No act or proceeding of the Committee shall be deemed to be invalid merely by reason of any vacancy in, or any defect in the constitution of, the Committee.THE SCHEDULE[See section 2(b)]The Samadhi premises, admeasuring 44-35 acres, boundedThe Samadhi premises, admeasuring 44.35 acres, bounded on the north by a vacant piece of land belonging to the Delhi Improvement Trust; on the south by Power House Road; on the east by the Power House; and on the west by Bela Road.