(1)No vacancy in a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or in a committee of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall vitiate any act or proceeding of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or of such committee.(2)No disqualification, or defect in the [election or nomination] [Substituted by U.P. Act No. 12 of 1994.], of a person acting a [member of a municipality or in the election, nomination or appointment of a person acting as a member] [Substituted by U.P. Act No. 12 of 1994.] or a committee appointed under this Act or as the President or the Chairman, as the case may be of a meeting of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or of such committee, shall be deemed to vitiate any act or proceeding of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or of the committee, if the majority of the persons present at the time of the act being done, or proceeding being taken, were qualified and duly elected [or nominated] [Inserted by U.P. Act No. 2 of 1919.] members of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or committee.(3)Until the contrary is proved, any document or minutes which purport to be the record of the proceedings of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or committee shall, if substantially made and signed in the manner prescribed for the making and signing of the record of such proceedings, be deemed to be a correct record of the proceedings, of a duly convened meeting held by a duly constituted [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or committee whereof all the members were duly qualified.
