Section 29(3) in Arunachal Pradesh Panchayat Raj Act, 1997
(3)Until the contrary is proved, every meeting of a Grall1 Panchayat or of a committee of a Gram Panchayat constituted if any under this Act in respect or proceedings whereof a minute have been made and signed in accordance with this Act shall be deemed to have been duly' convened and held and all the members of the meeting shall be deemed to have been duly qualified, and where the proceedings are the proceedings of a committed, such committee shall be deemed to have been duly constituted and to have had the power to deal with matters referred to in the minute.
