Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Bihar - Section Section 7 in The Bihar Bhoodan Yagna Act, 1954 7. Validity of proceedings. - No act or proceeding of the Committee shall be deemed to be invalid only by reason of the existence of a vacancy in the Committee or any defect or irregularity in the appointment of the Chairman or any member of the Committee.
