Section 150(1) in The Maharashtra Regional and Town Planning Act, 1966
(1)No act done or proceeding taken under this Act, shall be questioned on the ground merely of-(a)the existence of any vacancy in, or any defect in the constitution of a Regional Board, Planning Authority or Development Authority;(b)any person having ceased to be a member;(c)any person associated with a Regional Board, under section 10 having voted in contravention of the said section;(d)the failure to serve a notice on any person, where no substantial injustice has resulted from such failure; or(e)any omission, defect or irregularity not affecting the merits of the case.
