Section 7 in Madhya Pradesh Bhudan Yagna Act, 1953
7. Validity of proceedings.
- Anything done or any proceedings taken under this Act shall not be questioned on account of any vacancy in the Board or any defect or irregularity in the nomination of the [Chairman, Secretary] [Substituted for the word 'Chairman' by M.P. Act 21 of 1954, Section 7.] or any member of the Board.
