Section 140(1) in The Orissa Town Planning and Improvement Trust Act, 1956
(1)No act done or proceeding 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 Planning authority or any Committee; or(b)any person having ceased to be a member of the Planning authority; or(c)any member or any person associated with the Planning authority or any other member of a Committee appointed under this Act having voted or taken any other part in the proceedings in contravention of Section 19; or(d)any irregularity in the service of a notice under Section 45 on any person, where no substantial injustice has resulted from such failure; or(e)any omission, defect or irregularity not affecting the merits of the case.
