68. No acts of Municipality to be invalidated by infirmity.
- No act of a Municipality or of a Committee thereof or any person acting as President, Chairperson, Vice-Chairperson [* * *] [First added vide Orissa Act No. 23 of 1992 w.e.f. 27.4.1992 and then Omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] deemed to be invalid by reason only of a defect in the establishment of such Municipality or Committee or on the ground that the President, Chairperson, Vice-Chairperson [* * *] [First added vide Orissa Act No. 23 of 1992 w.e.f. 27.4.1992 and then Omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or any Councillor of such Municipality or member of the Committee was not entitled to hold or continue in such office by reason of any disqualification or by reason of any irregularity in his election or appointment or by reason by such act having been done during the period of any vacancy in the office of Chairperson, Vice-Chairperson [* * *] [First added vide Orissa Act No. 23 of 1992 w.e.f. 27.4.1992 and then Omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or Councillor of such Municipality or member of such Committee.
