Section 11 in Andhra Pradesh Infrastructure Development Corporation Act, 1998
11. Acts or Proceedings not to be invalidated by vacancy or informality etc.
- No Act done or proceedings taken under this Act by the Corporation or a committee appointed by the Corporation shall be invalid merely on the ground of,-(a)any vacancy of a Member or any defect in the constitution or reconstitution of the Corporation or a committee thereof; or(b)any defect or irregularity in the appointment of a person as a Member of the Corporation or of a committee thereof; or(c)any defect or irregularity in such act or proceedings, not affecting the substance.
