Section 14 in Gorkhaland Territorial Administration Act, 2011
14. Validation.
- Where the Members elected at a general election are restrained from functioning on account of the election as a whole being set aside by order of a Court, anything done or any action taken by such Members before they are so restrained or before the election is so set aside, as the case may be, shall be deemed to have been validly done or taken.
