53. Proceedings not to be invalidated by formal errors.
- No proceeding under this Act shall be defeated or invalidated by reason of any defect in the number of property of assenting landholders, nor by any defect of omission in the publication or service of any notification, notice or order, unless material injury is done to any person by such defect or omission;and every order and report of the Commissioners, of the Collector and of any officer appointed by the [State] [Substituted by Adaptation of Laws Order.] Government under Section 33 shall be conclusive evidence that all notifications and notices hereby required as preliminary thereto had been duly published and served, and that all other preliminaries thereunto had been duly performed, and, save as is hereinbefore provided, shall be final and conclusive.
