Section 113(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(2)No disqualification of or defect in the election or appointment of any personacting as a councillor, Mayor or the Deputy Mayor or as the chairman or a member ofany standing committee appointed under this Act shall be deemed to vitiate any actor proceedings of the corporation or of any such standing committee in which suchperson has taken part provided that the majority of the persons who were parties to
