Section 15 in The Bihar State Housing Board Act, 1982
15. Acts of the Board or Committee not to be invalidated by any infirmity, etc.
- No act done or proceedings taken under the Act by the Board or any Committee shall be invalidated merely on the ground-(a)of any vacancy or defect in the constitution of the Board or the Committee; or(b)of any defect or irregularity in the appointment of a person acting as a member thereof; or(c)of any defect or irregularity in such act or proceeding not affecting the merits of the case.
