Section 251 in Andhra Pradesh Panchayat Raj Act, 1994
251. Acts of Gram Panchayats, [Mandal Praja Parishad] [Substituted '<SPAN class=amd2><A TITLE =] and [Zilla Praja Parishad] [Substituted 'Zilla Parishads' by Act No. 41 of 2006, dated 23.9.2006.] not to be invalidated by informality, vacancy, etc.
(1)No act of a Gram Panchayat shall be deemed to be invalid by reason only of a defect in the establishment of such Gram Panchayat or on the ground that the Sarpanch, Upa-Sarpanch or any member of such Gram Panchayat was not entitled to hold, or continue in such office by reason of any disqualification or by reason of any irregularity or illegality in his election, as the case may be, or by reason of such act having been done during the period of any vacancy in the office of the Sarpanch, Upa-Sarpanch, or member of such Gram Panchayat.(2)The provisions of sub-Section (1) shall mutatis-mutandis apply to the acts of a [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or a [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or a Standing Committee thereof.
