Section 48 in The Orissa Panchayat Samiti Act, 1959
48. Vacancy not to invalidate proceedings
- No act or proceeding of the [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti shall be questioned on account of any vacancy in the membership or any defect or irregularity in any such act or proceeding not affecting the merits of the case.
