Section 29(2) in Arunachal Pradesh Panchayat Raj Act, 1997
(2)No resolution of a Gram Panchayat or any committee of a Gram Panchayat constituted under this Act shall be deemed invalid on account of any irregularity in the service of notice upon any member, provided that the proceedings of the Gram Panchayat or Committee were not pre judicially affected by such irregularity.
