Section 17A in Jharkhand Agricultural Produce Markets Act, 2000
17A. [ Act of Market Committee not to be invalidated. [Inserted by Act 60 of 1982.]
- No act of a Market Committee, or of any sub-committee thereof, or of any person acting as member, Chairman, Vice-Chairman, presiding authority or Secretary shall be deemed to be invalid by reason only of some defect in the constitution or appointment of such Market Committee, sub-committee, member, Chairman, Vice-Chairman, presiding authority or Secretary, or on the ground that they or any one of them was disqualified for such office, or that formal notice of the intention to hold a meeting of the market committee or of the sub-committee was not given duly or by reason of such act having been done during the period of vacancy in the office of the Chairman, Vice-Chairman, or Secretary or member of such Market Committee or sub-committee or for any other informality not affecting the merit of the case.] [Substituted by Act 60 of 1982.]
