Section 10 in Haryana Urban Development Authority Act, 1977
10. Validation of acts and proceedings.
- No act done or proceedings 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, the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.];(b)any person, associated under section 9, having voted in contravention of the provisions of this Act in this behalf;(c)the failure to serve a notice on any person where no substantial injustice has resulted from such failure;(d)any omission, defect or irregularity not affecting the merits of the case.
