Section 32(1) in The New Delhi Municipal Council Act, 1994
(1)No act done or proceedings taken under this Act shall be questioned on the ground merely of-(a)the seat of any member remaining unfilled from any cause whatsoever;(b)the existence of any vacancy in, or any defect in the constitution of, the Council or in any committee thereof;(c)any member having voted or taken part in any proceedings in contravention of section 27;(d)any defect or irregularity not affecting the merits of the case.
