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[Cites 0, Cited by 0] [Section 2A] [Entire Act]

State of Maharashtra - Subsection

Section 2A(7) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(7)No act or proceedings of any such Tribunal shall be deemed to be invalid by reason only of the existence of any vacancy among its members or any defect in the constitution or reconstitution thereof.