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State of Uttar Pradesh - Section

Section 9 in Uttar Pradesh Rural Housing Board Act, 1983

9. Certain acts not to be invalid.

- Any disqualification of or defect in the appointment of any person as a member of the Board or any vacancy or defect in the constitution of the Board, shall not vitiate or invalidate any act or proceeding of the Board if such act or proceeding is otherwise in accordance with the provisions of this Act.