Section 36(1) in Chennai City Municipal Corporation Act, 1919
(1)No act done, or proceeding taken under this Act shall be questioned merely on the ground-(a)of any vacancy or defect in the constitution of the council, or of any [standing committee or wards committee] [Substituted by Tamil Nadu Act 26 of 1994.] or other committee; or(b)of any defect or irregularity in such act or proceeding, not affecting the merits of the case.
