Section 23 in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999
23. Act not to be Invalidated by irregularity, Vacancy etc.
- No Act done or proceeding taken under this Act, by the State Board, the District Board or the Industrial Area Board or a Sub-Committee appointed by the State Board shall be invalidated merely on the ground of; -(a)any vacancy in, or defect in the constitution of the State Board, the District Board or the Industrial Area Board or any Sub Committee of the State Board; or(b)any defect or irregularity in the appointment of a person acting as a member of any such Board or Sub Committee; or(c)any defect or irregularity in such Act or proceeding not affecting the merits of the case.
